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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(a) in Karnataka Krishna Basin Development Authority Act, 1992

(a)the amount allocated in the State Budget for all irrigation projects, in Krishna Basin Area and transferred to the Authority Fund by appropriation from out of the Consolidated Fund of the State;