Section 18 in Kudala Sangama Development Board Act, 1994
18. Vesting of Shree Sangamanatha Temple in the Board.
(1)Notwithstanding any custom, tradition, practice or terms of any [trust created and subsisting] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.] under any law for the time being in force, the full control, management and superintendence of Shree Sangamanatha Temple and Lord Shree Basaveshwara Aikya Mantapa at Kudala Sangama of Sangama Village in Hunagund Taluk of Bijapur District, shall vest in the State Government and thereafter it shall be transferred to the Board, immediately after its constitution under section 3.(2)It shall be competent for the State Government, by order to make transitory provisions, if in the opinion of the State Government, it is expedient so to do.
