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[Cites 0, Cited by 1] [Section 15(1)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1)(b) in Karnataka Urban Development Authorities Act, 1987

(b)with the previous approval of the Government, undertake from time to time any works for the development of the urban area and incur expenditure therefor and also for the framing and execution of development schemes.