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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1)(s) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(s)any other matter for which in the opinion of the Authority, it is expedient and incidental to make provision with a view to develop and maintain Sri Malai Mahadeswaraswamy Kshethra as a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation and to protect and develop other places of importance connected with Sri Malai Mahadeswaraswamy;