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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(1)(b) in Karnataka Urban Development Authorities Act, 1987

(b)require in writing any salaried servant of the Authority accountable for or having the custody or control of such vouchers, statements, returns, correspondence, notes or other documents of any property of the Authority or any person having directly or indirectly by himself or his partner any share or interest in any contract with or under the Authority to appear in person before him at the office of the Authority and answer any question ;