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

State of Karnataka - Subsection

Section 17(2) in Kudala Sangama Development Board Act, 1994

(2)The Chairman may also exercise his emergency power as in sub-section (1), in such cases which he considers frivolous, not necessitating convening of a meeting of the Board under section 14 or obtaining a decision of the Board under section 16.