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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2)(b) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018

(b)reference to "Public Premises" in that Act and those rules made thereunder shall be deemed to be references to premises of the Authority and reference to the State Government in sections 6, 7, 8, 14, 15, 16 and 17 of that Act shall be deemed to be references to the Authority.