Section 40(2)(a) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(a)all properties, funds and dues which are vested in and realisable by the Authority shall vest in and be realisable by the Government.

Legal Document View