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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(f) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(f)"Sri Malai Mahadeswaraswamy Kshethra" means and includes Sri Malai Mahadeswaraswamy temple and all the subsidiary temples attached thereto, in Malai Mahadeswara Hills, Kollegal taluk in Chamarajangaar district, the entire area of Malai Mahadeswara Hills and lands acquired by Government from time to time for development of Sri Malai Mahadeswaraswamy Kshethra and such other area declared by the State Government, by notification;