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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(3) in The Karnataka Fire Force Act, 1964

(3)Without prejudice to the other provisions contained in this section, it shall be lawful for the State Government to take all necessary steps for securing possession of all properties which have been transferred to and vested in the State Government under this Chapter.