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

State of Karnataka - Subsection

Section 2(f) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018

(f)"Heritage sites" means the whole of the area comprising the sites specified in the schedule but excluding the area referred to as protected area under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958);