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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in Karnataka Command Areas Development Act, 1980

(2)all development plans relating to land development drawn by any department of the State Government or any local or statutory authority or body, or any corporation controlled by the State Government shall be intimated to the Authority and shall be executed with its approval and subject to such modifications or changes, if any, as the Authority may suggest and also subject to such directions as the Authority may give.