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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)[ No scheme estimated to cost more than ten lakhs of rupees shall be carried out by the Board except with the previous approval of the State Government.] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.]