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State of Karnataka - Section

Section 33 in Chalukya's Heritage Area Management Authority Act, 2017

33. Power to amend the Schedule.

(1)State Government may by notification add, amend or omit any of the entries in this Schedule.
(2)Every notification issued under sub-section (1) shall be laid before each house of the Legislature.
(3)State Government may also notify the Geo-spatial map of the heritage area.