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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1) in Chalukya's Heritage Area Management Authority Act, 2017

(1)The Authority may, in order to carry out the assignment plans and schemes formulated under section 11 or any town planning scheme issue directions to any local Authority, the Urban development Authority concerned, the Karnataka Urban Water Supply and Sewerage Board, the Karnataka Power Transmission Corporation and such other bodies as are connected with developmental activities in the Heritage Area.