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

State of Karnataka - Subsection

Section 9(8) in Pilikula Development Authority Act, 2018

(8)The decisions of the Advisory Committee shall ordinarily be adopted by the Authority. If for any reasons, the Authority does not implement suggestions, the Authority shall come back to Advisory Committee with reasons. If Advisory Committee does not accept the stated reasons, the matter shall be referred to the Government. The decision of the Government shall be final in all such cases.