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State of Karnataka - Section

Section 62 in Karnataka Housing Board Act, 1962

62. Powers of the Board in respect of houses occupied by working class people.

- The Board may exercise the powers and perform the functions of a local authority in accordance with the provisions of section 60 in respect of houses occupied by working class people of which any person other than the Board is the owner, and the provisions of the said section shall thereupon apply to such houses as if the Board were a local authority and the owner of such houses were the Board.