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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(ix) in The Hampi World Heritage Area Management Authority Act, 2002

(ix)to co-ordinate the activities of the local authorities and the Urban Development authority, if any, constituted under the Karnataka Urban Development Authorities Act, 1987 exercising jurisdiction within the limits of the Heritage Area and the Karnataka Urban water Supply and Sewerage Board, the Karnataka Slum Clearance Board, the Karnataka Power Transmission Corporation, the Karnataka Industrial Areas Development Board, the Karnataka State Road Transport Corporation and such other bodies as are connected with developmental activities in the Heritage Area;