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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(h) in Chalukya's Heritage Area Management Authority Act, 2017

(h)"Heritage Area" means the whole of the Chalukya's heritage area comprising the Core Area Zone, Buffer Zone and Peripheral Zones specified in the schedule and includes such other area as may be notified by the State Government from time to time, 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);