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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(1) in Karnataka Urban Development Authorities Act, 1987

(1)The Government may by notification from time to time, for the purposes of this Act and subject to such limitations and conditions as it may impose and to the provisions hereinafter contained, transfer to and vest in the Authority the land belonging to the Government or to the local authority.