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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(a) in Kitturu Development Authority Act, 2011

(a)the State Government may appoint any officer of the State Government or of the Authority as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;