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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(xxxiv) in Pilikula Development Authority Act, 2018

(xxxiv)to undertake works and incur expenditure for execution of development of approved plans in accorance with the provisions of the Karnataka Transperancy in Public Procurement Act, 1999 (Karnataka Act 29 of 2000);