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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2)(xxviii) in Karnataka Education Act, 1983

(xxviii)the preparation and sanction of building plans and estimates of the educational institutions and the requirements to be fulfilled by the buildings for the educational institutions maintained by the local authorities and private institutions;