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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1)(a) in Karnataka Housing Board Act, 1962

(a)that any street laid out or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the programme sanctioned by the State Government under section 20, and