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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in The Bayaluseeme Development Board Act, 1994.

(2)Subject to the provisions of this Act and the control of the State Government, schemes formulated in accordance with the plan by Development Departments, Zilla Panchayats and non-Governmental organisations recognised by the Board functioning in Bayaluseeme shall be approved by the Board.