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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3) in Karnataka Lake Conservation and Development Authority Act, 2014

(3)to grant technical approval to any project proposal made by any Government Department or organization or association or person interested in developing, maintaining, conserving or protecting a lake and also to take up such activities on its own which shall be approved by the Government;