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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(a) in Karnataka Industrial Areas Development Act, 1966

(a)to acquire and hold such property, both movable and immovable as the Board may deem necessary for the performance of any of its activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Board;