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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(d) in The Karnataka Tank Conservation and Development Authority Act, 2014

(d)"Designated Officer" means any officer who may belongs to any of the departments of Minor Irrigation or Rural Development and Panchayat Raj or Forest Department and appointed or designated as such by the Authority under section 10;