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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1)(b) in Karnataka Improvement Boards Act, 1976

(b)cause a copy of the said notification to be published in the official Gazette and affixed in some conspicuous part of the Board's office, the Deputy Commissioner's office, the office of the local authority concerned and in such other places as the Board may consider necessary.