Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 23 in Karnataka Urban Water Supply and Drainage Board Act, 1973

23. Execution of approved scheme by the Board.

- As soon as the notification under section 22 is published in the official Gazette, the Board shall execute the approved scheme in the areas of the local authority or authorities concerned.