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[Cites 0, Cited by 5] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(2) in Karnataka Housing Board Act, 1962

(2)[ The Board shall not execute any [housing scheme, land development scheme or labour housing scheme] [Inserted by Act 10 of 1974 w.e.f. 3.11.1973.] unless the same has been sanctioned by the State Government]