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

State of Karnataka - Subsection

Section 3(4) in Karnataka Lake Conservation and Development Authority Act, 2014

(4)There shall be an Executive Committee of the Authority which shall be chaired by the Additional Chief Secretary or Principal Secretary to Government, Forest Ecology and Environment Department. The Executive Committee shall function as an Empowered Committee of the Authority.