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

State of Karnataka - Subsection

Section 10(1) in The Karnataka Tank Conservation and Development Authority Act, 2014

(1)The Authority may designate or appoint any officer of the Government as designated officer to be in charge of one or more tanks, ponds, lakes of district wise to ensure their protection, conservation, development and for any other purpose.