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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1) in The Hampi World Heritage Area Management Authority Act, 2002

(1)Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Authority, no other authority or person shall undertake any development within the Heritage Area, of the types as the Authority may from time to time specify by notification published in the Official Gazette.