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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(c) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

(c)"executive authority" means the Chief Executive Authority of the local authority concerned who is vested with general executive powers under any law for the time being in force providing for the constitution of such local authority ;