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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(3)[***] [Omitted by Act 15 of 2016 w.e.f 14.07.2016.] the State Government may, on the recommendations of the Authority make such modifications to the plan as it deems necessary, from time to time.