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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in Chalukya's Heritage Area Management Authority Act, 2017

(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire hold, develop, protect, conserve and promote property both movable and immovable and shall by the said name sue or be sued.