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

State of Karnataka - Subsection

Section 2(b) in The Kaginele Development Authority Act, 2009

(b)"Authority" means the Kaginele Development Authority constituted under Section 3; "Kaginele" means and includes limits of Kaginele and Bada Villages and lands acquired by Government from time to time for development of heritage sites at Kaginele and Bada and such other area declared by the State Government, by notification;