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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2)(b) in The Hampi World Heritage Area Management Authority Act, 2002

(b)references to “public premises” in that Act and those rules shall be deemed to be references to premises of the Authority, and references to “the State Government” in section 6,7,8,14,15,16 and 17 of that Act shall be deemed to be references to the Authority.