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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1) in Karnataka Krishna Basin Development Authority Act, 1992

(1)The State Government may by notification in the official Gazette constitute one or more Special Courts for such area in Krishna Basin or any part thereof as may be specified in the notification for the purpose of adjudication of scheduled disputes arising in relation to function of the Authority and trial of scheduled offences committed in the Krishna Basin.