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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in Karnataka Urban Development Authorities Act, 1987

(2)A copy of the said notification shall be sent to the local authority, which shall, within thirty days from the date of receipt thereof, forward to the Authority for transmission to the Government as hereinafter provided, any representation which the local authority may think fit to make with regard to the scheme.