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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(i) in The Hampi World Heritage Area Management Authority Act, 2002

(i)“Cultural Heritage” means and includes Sri Virupaksheswara Temple, Krishna Temple, Achutaraya Temple, Vittala Temple, Hazararama Temple, monolithic sculptures of Ganesh, Ugranarasimha and Veerabhadra and the Jain Temples, Mohammadan tombs, mosques and other monuments that are being conserved by the Archeological Survey of India and the State Archaeology Department;