Section 41(2)(c) in Karnataka Urban Development Authorities Act, 1987

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State of Karnataka - Subsection

Section 41(2)(c) in Karnataka Urban Development Authorities Act, 1987

(c)such contributions as a local authority may, from time to time, be called upon by the Government to make after consideration by the Government of the relief or addition to the resources of the local authority accruing or likely to accrue as the result of development schemes undertaken by the Authority ; and

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State of Karnataka - Subsection

Section 41(2)(c) in Karnataka Urban Development Authorities Act, 1987