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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(c) in The Basavakalyan Development Board Act, 2005

(c)"Basavakalyan" means and includes limits of Basavakalyan Town Municipal Committee and area within twelve kilo meters from the town and lands acquired by Government from time to time for development of Basavakalyan heritage sites and such other area declared by the State Government, by notification;