Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4F] [Entire Act]

State of Karnataka - Subsection

Section 4F(2) in Karnataka Town and Country Planning Act, 1961

(2)Any person associated with it by the Planning Authority under subsection (1) for any purpose shall have a right to take part in the discussions of the Planning Authority relevant to that purpose but shall not have a right to vote at a meeting.