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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in The Basavakalyan Development Board Act, 2005

(1)The Board shall have power generally to do anything that in its opinion is necessary to do to give effect to the intent and provisions of this Act:Provided that nothing contained in this section shall be deemed to authorize the Board to perform any such act as is specifically laid in the act to be performed by any other authority.