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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3) in The Basavakalyan Development Board Act, 2005

(3)Any authority [***] [Omitted 'or person' by Karnataka Act No. 14 of 2019, dated 2.3.2019.] desiring to undertake development referred to in sub-section (1) shall apply in writing to the Board for permission to undertake such development.