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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(c) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018

(c)to lease, sell or otherwise transfer any movable or immovable property which belongs to it and to appropriate or apply any land vested in or acquired by it, subject to section 37 and 38 and to such restrictions, conditions and limitations as may be prescribed, for the formation of open spaces or for building purpose or in any other manner for the purpose of a development scheme with prior approval of the State Government.