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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Karnataka Command Areas Development Act, 1980

(1)the Authority may require any department of the State Government, any statutory or corporate body controlled by the State Government functioning within the area of operation of the approved scheme to follow such directions in respect of such matters as are specified in the approved scheme.