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State of Karnataka - Section

Section 12 in Karnataka Lake Conservation and Development Authority Act, 2014

12. Designated officer.

(1)The Authority may designate or appoint any officer as designated officer to be in-charge of one or more lakes to ensure their protection, conservation, development and for any other purpose.
(2)The designated officers shall exercise powers under this Act and such other powers as the Authority may by a special or general order confer upon them.