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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)he shall report the action taken by him under this section and the reasons thereof to the Board at its next meeting and shall also submit a copy of his report to the Government and the Board or the Government, as the case may be, may issue such directions as it or they may deem fit on such report.