Section 36(3) in The Hampi World Heritage Area Management Authority Act, 2002
(3)in section 12, in sub-section (1) the following proviso shall be inserted, namely:-“Provided that notwithstanding anything contained in this Act in the case of the local planning area comprising the heritage area the outline development plan shall also contain the particulars specified in clauses (a) to (g) of sub-section (1) of section 21 and the plan so prepared shall for the purpose of this Act be deemed to be the comprehensive development plan in respect of the heritage area and sections 19 to 23 shall not apply for preparation of such deemed comprehensive development plan.”
