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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(1)As soon as may be, after the commencement of this Act, there shall be constituted for the purposes of this Act, an Authority called the Krantiveera Sangolli Rayanna Kshetra Development Authority.