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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(1) in Karnataka Urban Development Authorities Act, 1987

(1)Notwithstanding anything contained in this Act, or any other law, for the time being in force, the Government may, by order published in the official Gazette, make such provisions as appears to it be necessary or expedient for removing difficulties arising in connection with the transition to the provisions of this Act.