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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(2)(f) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(f)the time-limit within which the resolutions of the local authority, for the preparation and execution of schemes by the Board will have to be passed and communicated to the Board;