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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(f) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(f)"Sri MalaiMahadeswaraswamyKshethra" means and includes Sri MalaiMahadeswaraswamy temple and all the subsidiary temples attached thereto, in MalaiMahadeswara Hills, Kollegal taluk in Chamarajangaar district, the entire area of MalaiMahadeswara Hills and lands acquired by Government from time to time for development of Sri MalaiMahadeswaraswamyKshethra and such other area declared by the State Government, by notification;