Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(j) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(j)"Sangolli Rayanna Kshetra" means and includes limits of Sangolli and Nandagad villages of Khanapur taluk, Belgavi District and area within twelve kilo meters from the villages and lands acquired by Government from time to time for development of Sangolli Rayanna Kshetra and heritage sites and such other area declared by the Government, by notification;