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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in Chalukya's Heritage Area Management Authority Act, 2017

(2)The Authority may accept grants, subventions, contributions, donations and gifts from the Central Government, the State Government, the local authority, any international organization or any individual or body, whether incorporated or not, for all or any of the purposes of this Act.