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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(xiv) in Chalukya's Heritage Area Management Authority Act, 2017

(xiv)to protect, develop and conserve the places of cultural Heritage; and prepare a plan of action for comprehensive and sustainable protection and development of its jurisdictional area, assess budget requirement and project strategies of implementation with Government funds, Corporate Social Responsibility funds through Public Private Partnership and other modes.