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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(3)(b) in Karnataka Housing Board Act, 1962

(b)The State Government may, on such appeal or application for review, make an order either confirming or quashing or varying the notice, and such order of the State Government shall be final and conclusive.