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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1) in Karnataka Lake Conservation and Development Authority Act, 2014

(1)obstructs any Designated officer, Authorized officer, empowered officer or any person acting under the orders or directions of the Authority or from exercising his powers, discharging his functions or performing his duties under this Act or the rules, or regulations made thereunder; or