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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1)(c) in Karnataka Housing Board Act, 1962

(c)[ No joint venture or public private partnership arrangement involving an estimated cost of rupees two hundred and fifty lakhs and more shall be made without the previous sanction of the State Government, subject to such terms and conditions as may be prescribed of such joint venture or public private partnership as the case may be.] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.]