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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)The cost relating to the investigation, preparation and execution of any scheme by the Board including all incidental expenses connected therewith incurred by the Board shall be recoverable by the Board from the local authority concerned in such manner and in such number of installments and at such time or times as may be prescribed.