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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(4) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(4)The Authority shall have power to undertake works and incur expenditure for execution ofdevelopment plans.In accordance with the provisions of the Karnataka Transparency in Public Procurement Act, 1999 (Karnataka Act 29 of 2000).