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State of Karnataka - Section

Section 22 in Karnataka Urban Water Supply and Drainage Board Act, 1973

22. Publication of approval of the draft scheme in the official Gazette.

(1)The Government shall by notification publish its approval to the draft scheme.
(2)A notification published under sub-section (1) shall be conclusive evidence that the scheme has been duly made and approved. The scheme shall thereupon become final and shall be hereinafter called the "approved scheme".