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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(2)The development plan prepared under sub-section (1) shall be forwarded by the Secretary to the State Government [for information] [Substituted by Act 36 of 2014 w.e.f. 06.09.2014.][***] [Omitted by Act 15 of 2016 w.e.f 14.07.2016.].