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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(4) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(4)The administrative expenses of the Authority including the salaries, allowances and pension if any, payable to the Secretary and other officer and employees of the Authority shall be defrayed out of the fund of the Authority.