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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1) in Karnataka Command Areas Development Act, 1980

(1)The Authority shall meet at least once in three months ordinarily at the office of the Authority, or at such other place within the Command Area as the Chairman may decide and shall, subject to the provisions of sub- sections (2), (3) and (4) observe such rules of procedure in regard to the transaction of business at its meeting as may be provided by regulations.