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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Karnataka - Subsection

Section 28A(3) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(3)The Government may, subject to such conditions as may be specified, by order, transfer to the Board the water supply or drainage undertaking of any local authority and on such transfer, such undertaking along with all works and lands connected with such undertaking shall vest in the Board.