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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(6) in Karnataka Command Areas Development Act, 1980

(6)The Authority may associate with itself in such manner and for such purposes as may be provided by regulations, any person whose assistance or advice it may desire in performing any of its functions under the Act. The person so associated shall have the right to take part in the meetings of the Authority relating to that purpose but shall not be entitled to vote.