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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(a) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(a)the Government may appoint any officer of the Government or of the Authority as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;