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State of Karnataka - Section

Section 34 in The Hampi World Heritage Area Management Authority Act, 2002

34. Regulations.

The Authority may, by notification and with previous sanction of the State Government, make regulations not inconsistent with this Act and the rules made thereunder for enabling it to perform its functions under this Act. Regulations may be made in respect of any matter which is required to be or may, in the opinion of the Authority be provided by regulations.