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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1)(l) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018

(l)any other matter which in the opinion of the Authority, is expedient and incidental, to develop and maintain the places of the Nadaprabhu Kempegowda Heritage area as a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation not only of Nadaprabhu Kempegowda and to protect, develop and for the establishment of an educational and research centre for studies and specialized library on the subject;