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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Basavakalyan Development Board Rules, 2005

(2)After the expiry of one month from the date of the notification under sub-rule (1) and after considering the objections, if any, received within the said period, the Government may amend the schedule by notification in the Official Gazette.