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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2)(b) in Karnataka Urban Development Authorities Act, 1987

(b)all liabilities enforceable against the Authority shall be enforceable against the Government to the extent of the properties, funds and dues vested in and realised by the Government.