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

State of Karnataka - Subsection

Section 66(1) in Karnataka Urban Development Authorities Act, 1987

(1)Notwithstanding anything contained in this Act or in any law for the time being in force, the Government may transfer any officer or servant of one Authority to the service of any other Authority or of any local authority.