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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in The Kaginele Development Authority Act, 2009

(2)In cases which are circulated for opinion under sub-section (1), if any member fails to communicate his opinion to the Commissioner by a date to be specified in the-note, it shall be presumed that such member has accepted the proposal contained in the note circulated.