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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1) in Karnataka Industrial Areas Development Act, 1966

(1)For the furtherance of the objects of this Act, the State Government may, upon such conditions as may be agreed upon between the State Government and the Board, place at the disposal of the Board any lands vested in the State Government.