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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in Karnataka Krishna Basin Development Authority Act, 1992

(3)The State Government may by notification in the official Gazette, direct that the Authority shall carry out such additional functions and exercise such additional powers in such other area as may be specified therein and the area so specified shall be called "area of operation" of the Authority.