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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(2) in Karnataka Panchayat Raj Act, 1993

(2)Subject to the provisions of sub-section (3), the grant of any permission under sub-section (1) may be subjected to such conditions as may be imposed by the Government or the authorised officer in each case or specified generally.