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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The State of Karnataka (Special Responsibility of Governor for Hyderabad-Karnataka Region) Order, 2013

(1)The Governor of Karnataka shall have the special responsibility for the establishment of a separate development board for Hyderabad-Karnataka region and for other matters referred to in clause (1) and clause (2) of article 371J of the Constitution in respect of that region.