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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2)(b) in Chalukya's Heritage Area Management Authority Act, 2017

(b)references to "public premises" in that Act and those rules shall be deemed to be references to premises of the Authority, and references to "the State Government" in section 6,7,8,13,14,15 and 16 of that Act shall be deemed to be references to the Authority.