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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)undertake the measures referred to in sub-section (I) in accordance with such plans as may be approved by the Governmen , and subject to such directions as may, from time to time, be given by the Government.