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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(q) in Kitturu Development Authority Act, 2011

(q)any other matter which in the opinion of the Authority, is expedient and incidental, to develop and maintain the Kitturu as a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation not only of Rani Chennamma but also of her contemporaries and to protect and develop other places of importance connected with the life, achievement and sacrifice of Rani Chennamma and her contemporaries, and for the establishment of an educational and research centre for studies and specialized library on the subject;