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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(1)(c) in Karnataka Urban Development Authorities Act, 1987

(c)in the event of clarification being required on any specific point from the Chairman or any officer or member in writing, requires such person to furnish the clarification on such point.