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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1)(r) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(r)such adjustments and agreements with the existing religious institutions in the geographical area of developmental plan which can be allowed to continue so long as they fitinto the scheme of the developmental plan;