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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(1)(c) in Karnataka Housing Board Act, 1962

(c)[ is situated in any area included within the jurisdiction of a town panchayat or grama panchayat constituted under the Karnataka Municipalities Act, 1964 or the Gram Swaraj and Panchayat Raj Act, 1993 and is vested in such town panchayat or Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]