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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in The Karnataka Tank Conservation and Development Authority Act, 2014

(2)The Authority may issue general or specific directions to any officer of the Government department or any local or other Authority who is the custodian or in control of any tank to take such measures as are necessary and expedient to remove encroachment or unauthorized occupation of such tank and prevent its recurrence.