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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2)(a) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(a)the State Government may appoint any officer of the State Government or the Authority as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;