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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(2)(b) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(b)all liabilities enforceable against the Authority shall be enforceable against the Government to the extent of the properties, funds and dues vested in and realised by the Government.