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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(1) in Karnataka Urban Development Authorities Act, 1987

(1)The Authority in order to carry out the purposes of this Act may issue directions to the Karnataka Urban Water Supply and Drainage Board, Karnataka Electricity Board and such other bodies as are connected with the developmental activities in the urban area and provide the funds to comply with the same.