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State of Karnataka - Section

Section 12 in Chalukya's Heritage Area Management Authority Act, 2017

12. Special powers of the Chairman.

- The Chairman shall have special powers to act on his own and direct measures for effective realization of the object in cases of urgency where there is no sufficient time to convene a meeting of the Authority, the Chairman shall take action and place the subject before the Authority at its immediate next meeting and seek ratification.