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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(1)If the Government is satisfied that the Authority has made default in performing any duty imposed on it by or under this Act, it may fix a period for the performance of that duty.