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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Karnataka - Subsection

Section 87(2)(b) in Karnataka Housing Board Act, 1962

(b)all liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.