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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

State of Karnataka - Subsection

Section 66A(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(1)In the discharge of its functions the Board shall be guided by such directions on questions of policy as may be given to it by the State Government :Provided that such directions shall be given after consultation with the Board.