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  <title>DSpace Collection:</title>
  <link rel="alternate" href="http://hdl.handle.net/123456789/2485" />
  <subtitle />
  <id>http://hdl.handle.net/123456789/2485</id>
  <updated>2026-06-09T21:23:08Z</updated>
  <dc:date>2026-06-09T21:23:08Z</dc:date>
  <entry>
    <title>KARNATAKA FREEDOM OF CHOICE IN MARRIAGE AND PREVENTION AND PROHIBITION OF CRIMES   IN  THE NAME OF HONOUR AND TRADITION (EVA NAMMAVA EVA NAMMAVA) ACT, 2026</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22195" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22195</id>
    <updated>2026-05-18T12:08:03Z</updated>
    <published>2026-04-10T00:00:00Z</published>
    <summary type="text">Short Title: KARNATAKA FREEDOM OF CHOICE IN MARRIAGE AND PREVENTION AND PROHIBITION OF CRIMES   IN  THE NAME OF HONOUR AND TRADITION (EVA NAMMAVA EVA NAMMAVA) ACT, 2026</summary>
    <dc:date>2026-04-10T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>KARNATAKA GOVERNMENT EDUCATIONAL INSTITUTIONS LANDS (PROTECTION AND REGULARISATION) ACT, 2026</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22200" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22200</id>
    <updated>2026-05-18T12:08:04Z</updated>
    <published>2026-04-09T00:00:00Z</published>
    <summary type="text">Short Title: KARNATAKA GOVERNMENT EDUCATIONAL INSTITUTIONS LANDS (PROTECTION AND REGULARISATION) ACT, 2026</summary>
    <dc:date>2026-04-09T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>KARNATAKA SOCIAL BOYCOTT (PREVENTION, PROHIBITION AND REDRESSAL) ACT, 2025</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22202" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22202</id>
    <updated>2026-05-18T12:08:04Z</updated>
    <published>2026-01-09T00:00:00Z</published>
    <summary type="text">Short Title: KARNATAKA SOCIAL BOYCOTT (PREVENTION, PROHIBITION AND REDRESSAL) ACT, 2025</summary>
    <dc:date>2026-01-09T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>CHANDRAGUTHI SHREE RENUKAMBA KSHETRA DEVELOPMENT AUTHORITY ACT, 2025</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22197" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22197</id>
    <updated>2026-05-18T12:08:03Z</updated>
    <published>2026-01-08T00:00:00Z</published>
    <summary type="text">Short Title: CHANDRAGUTHI SHREE RENUKAMBA KSHETRA DEVELOPMENT AUTHORITY ACT, 2025</summary>
    <dc:date>2026-01-08T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>KARNATAKA PLATFORM BASED GIG WORKERS (SOCIAL SECURITY AND WELFARE) ACT, 2025</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22201" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22201</id>
    <updated>2026-05-18T12:08:04Z</updated>
    <published>2025-09-12T00:00:00Z</published>
    <summary type="text">Short Title: KARNATAKA PLATFORM BASED GIG WORKERS (SOCIAL SECURITY AND WELFARE) ACT, 2025</summary>
    <dc:date>2025-09-12T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>KARNATAKA TRADITIONAL MIGRATORY SHEPHERDS (WELFARE MEASURES AND PROTECTION AGAINST ATROCITIES) ACT, 2025.</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22203" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22203</id>
    <updated>2026-05-18T12:08:04Z</updated>
    <published>2025-09-12T00:00:00Z</published>
    <summary type="text">Short Title: KARNATAKA TRADITIONAL MIGRATORY SHEPHERDS (WELFARE MEASURES AND PROTECTION AGAINST ATROCITIES) ACT, 2025.</summary>
    <dc:date>2025-09-12T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>KARNATAKA APPOINTMENT OF RECOVERY COMMISSIONER FOR SEIZURE AND ATTACHMENT OF PROPERTY OF ILLEGAL MINING AND PROCEEDS OF ACT, 2025</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/22198" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/22198</id>
    <updated>2026-05-18T12:08:03Z</updated>
    <published>2025-09-09T00:00:00Z</published>
    <summary type="text">Short Title: KARNATAKA APPOINTMENT OF RECOVERY COMMISSIONER FOR SEIZURE AND ATTACHMENT OF PROPERTY OF ILLEGAL MINING AND PROCEEDS OF ACT, 2025</summary>
    <dc:date>2025-09-09T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>MYSURU DEVELOPMENT AUTHORITY ACT, 2024</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/21669" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/21669</id>
    <updated>2025-07-30T08:46:19Z</updated>
    <published>2025-05-14T00:00:00Z</published>
    <summary type="text">Short Title: MYSURU DEVELOPMENT AUTHORITY ACT, 2024</summary>
    <dc:date>2025-05-14T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION AUTHORITY ACT, 2024</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/21663" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/21663</id>
    <updated>2026-03-17T11:24:33Z</updated>
    <published>2025-05-13T00:00:00Z</published>
    <summary type="text">Short Title: GADAG-BETAGERI BUSINESS, CULTURE AND EXHIBITION AUTHORITY ACT, 2024</summary>
    <dc:date>2025-05-13T00:00:00Z</dc:date>
  </entry>
  <entry>
    <title>GREATER BENGALURU GOVERNANCE ACT 2024</title>
    <link rel="alternate" href="http://hdl.handle.net/123456789/21664" />
    <author>
      <name />
    </author>
    <id>http://hdl.handle.net/123456789/21664</id>
    <updated>2026-03-17T10:35:20Z</updated>
    <published>2025-04-23T00:00:00Z</published>
    <summary type="text">Short Title: GREATER BENGALURU GOVERNANCE ACT 2024</summary>
    <dc:date>2025-04-23T00:00:00Z</dc:date>
  </entry>
</feed>

