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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Karnataka Command Areas Development Act, 1980

(2)The said notification shall also be published in the village chavadies, the notice boards of the office of the concerned village panchayats, the notice boards of the concerned taluk offices and the offices of the Deputy Commissioners of the districts in which the lands proposed to be included in the scheme are situate.