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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in Karnataka Housing Board Act, 1962

(1)Before the first day of December in each year, the Board shall prepare and forward, -
(i)a programme,
(ii)a budget for the next year,
[XXX] [Ommitted by Act 24 of 2016 w.e.f. 28.07.2016.]to the State Government in such form as may be prescribed.