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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(e) in Karnataka Command Areas Development Act, 1980

(e)if he has directly or indirectly, by himself or by his partner, any share or interest in any work done by the order of the Authority or in any contract or employmentwith orunder orby or on behalf of theAuthority ; or