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[Cites 0, Cited by 4] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(4) in Karnataka Urban Development Authorities Act, 1987

(4)If at any time it appears to the Authority that an improvement can be made in any part of the scheme, the Authority may alter the scheme for the said purpose and shall subject to the provisions of sub-sections (5) and (6) forthwith proceed to execute the scheme as altered.