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

State of Karnataka - Subsection

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

(b)reference to "Public Premises" in that Act and those rules shall be deemed to be references to premises of the Authority and references to "the State Government" in Sections 6, 7, 8, 14, 15, 16 and 17 of that Act shall be deemed to be references to the Authority.