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

State of Karnataka - Subsection

Section 15(1) in Karnataka Lake Conservation and Development Authority Act, 2014

(1)The Authority may direct any officer of the Government or any local or other authority who is the custodian, or in control, of any lake to permanently demarcate its boundaries and to take such other measures as may be necessary at their own cost.