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State of Karnataka - Section

Section 290 in Karnataka Panchayat Raj Act, 1993

290. Government not to obtain licences and permissions.

- Nothing in this Act or in any rule, bye-law or regulation made thereunder shall be construed as requiring the taking out of any licence or the obtaining of any permission under this Act or any such rule, bye-law or regulation in respect of any place in the occupation or under the control of the Central Government or the State Government or in respect of any property of the Central Government or State Government.