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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(7) in Karnataka Housing Board Act, 1962

(7)The Chief Engineer [the Additional Director of Town and Country Planning] [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.] and the Secretary shall exercise such powers and perform such functions as the Board may, subject to any general or special order of the State Government specify from time to time.