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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3)(j) in Karnataka Urban Development Authorities Act, 1987

(j)[ the Commissioner of Police or the Superintendent of the Police of the District, as the case may be having jurisdiction over the urban area concerned Ex-officio;] [Substituted by Act 14 of 1992 w.e.f. 24.04.1992.]