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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(4) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(4)Notwithstanding anything contained in any law for the time being in force, any resolution passed by any local authority under this section shall be final and any such resolution shall not be cancelled or rescinded or altered by such local authority except with the previous approval of the Government.