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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(3)(a) in Karnataka Housing Board Act, 1962

(a)The Board may, within twenty-one days of the service of the notice under subsection (2) by a local authority or a court, appeal to the State Government or where the notice is served by the State Government apply to it for a review and no proceedings shall be taken by the State Government or the local authority or the court, as the case may be, to enforce the notice before the appeal or the application for review, as the case may be, has been finally determined.