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State of Karnataka - Section

Section 35 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

35. Reports.

(1)The Authority shall prepare an Annual Report of its working for each financial year and submit it to the Government along with other reports under section 34.
(2)The Authority shall before such date, in such form and at such intervals as may be prescribed, submit the prescribed reports to the Government.Chapter-V Miscellaneous