Section 21 in Kudala Sangama Development Board Act, 1994
21. Maintenance of Kudala Sangama Kshetra.
- The State Government may by rules on the recommendation of the Board or otherwise shall make provision for the maintenance of Kudala Sangama Kshetra which shall include the manner in which the properties of the Board including the Kudala Sangama temple can be employed, the rates, fees or other charges that can be collected from the devotees, pilgrims, tourists and other visitors to the Kudala Sangama Kshetra for the various facilities that they could make use of in Shree Sangamanatha temple and in the rest of the Kudala Sangama Kshetra; and for such other matters as may be expedient like power to evict persons from the premises of the Kudala Sangama Kshetra; power to recover rent or damages as arrears of land revenue etc.
