Section 20(2) in Pilikula Development Authority Act, 2018
(2)Establishment of Pilikula area in such other places in the State of Karnataka, to fulfill the above mentioned objectives. 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 Pilikula for protection and promotion of Bio-diversity and propagation of awareness and knowledge in Science and Technology among the people regarding the importance of conservation of Bio-diversity for maintaining ecological balance and for the purposes related thereto.
