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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(h) in Karnataka Krishna Basin Development Authority Act, 1992

(h)to undertake such other functions as may be necessary for the efficient utilisation of State's share with the water of River Krishna and its tributaries and as may be entrusted to it from time to time by the State Government.