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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in Karnataka Housing Board Act, 1962

(2)The State Government shall from among its officers appoint a Chief Engineer [the Additional Director of Town and Country Planning] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.] and a Secretary to the Board.