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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(t) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(t)any other matter for which in the opinion of the Authority, it is expedient and incidental to make provision with a view to develop and maintain the Sangolli Rayanna Kshetra as a cultural centre, place of heritage and an international tourist centre and a centre for deliberation and propagation of the freedom fighter Sri Sangolli Rayanna and his contemporaries.