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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(1) in Karnataka Urban Development Authorities Act, 1987

(1)Notwithstanding anything contained in any other provision of this Act, the Authority may, with the previous sanction of the Government, taken up such works as the Authority considers necessary or desirable for the further development of any area within the urban area :Provided that the local authority concerned shall be consulted if such area lies within the limits of a local authority.