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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(1)Every such estimate, as sanctioned by the Board, shall be submitted to the Government who may at any time within three months after receipt of the same,-
(a)approve the estimate, or
(b)disallow the estimate or any portion thereof, and return the estimate to the Board for amendment.