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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(4)(e) in Karnataka Urban Development Authorities Act, 1987

(e)Any reference in any enactment made or any instrument to any provisions of any of the repealed enactment shall, unless a different intention appears, be construed as a reference to the corresponding provisions of this Act.