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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in Karnataka Krishna Basin Development Authority Act, 1992

(1)The Authority in order to carry out the purposes of this Act, may issue directions to the Karnataka Urban Water Supply and Drainage Board, Karnataka Electricity Board and such other bodies as are connected with the developmental activities in the Krishna Basin and provide the funds to comply with the same.