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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2)(a) in The Kaginele Development Authority Act, 2009

(a)the State Government may appoint any officer of the State Government or of the Authority as it thinks fit, to be the Competent Officer for the purposes of the aforesaid Act;