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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2)(f) in Karnataka Urban Development Authorities Act, 1987

(f)exercise supervision and control over the accounts and proceedings of all officers and servants of the Authority in matters of executive administration and in the matter concerning the accounts and records of the Authority and to the extent specified in sub-section (1) of section 52 dispose of all questions relating to the service of such officers and servants and their pay, privileges and allowances ;