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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(3) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(3)Decisions of the Authority shall be, by unanimous affirmative vote of the members present and voting. If there is any difference of opinion on any particular subject coming for decision before the Authority, the Commissioner shall refer the matter to the Government and the decision of the Government in such matters shall be final.