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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(1) in Karnataka Urban Development Authorities Act, 1987

(1)The Government may, by notification, declare that with effect from such date as may be specified in the notification, the Authority shall be dissolved :Provided that no such declaration shall be made by the Government unless a resolution to that effect has been moved in and passed by both Houses of the State Legislature.