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[Cites 0, Cited by 7] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3) in Karnataka Urban Development Authorities Act, 1987

(3)The Authority shall also cause a copy of the said notification to be published in two consecutive issues of a local newspaper having wide circulation in the area and affixed in some conspicuous part of its own office, the Deputy Commissioner's office, the office of the local authority and in such other places as the Authority may consider necessary.