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State of Karnataka - Section

Section 38 in Karnataka Housing Board Act, 1962

38. Power to dispose of land.

- Subject to any rules made by the State Government under this Act, the Board may retain, lease, sell, exchange or otherwise dispose of, any land, building or other property vesting in it and situate in the area comprised in any housing scheme [or land development scheme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] sanctioned under this Act.