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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3) in The Hampi World Heritage Area Management Authority Act, 2002

(3)If in, or in connection with, the exercise of its powers and discharge of its functions by the Authority under this Act, any dispute arises between the Authority, and a Local Authority, the decision of the State Government on such dispute shall be final.