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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(1)(d) in Karnataka Town and Country Planning Act, 1961

(d)such portion of the sums payable as compensation for land reserved or designated for any public purpose or purpose of the Planning Authority, which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, as is attributable to the benefit accruing to the owners or residents within the area of the scheme from such reservation or designation;