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[Cites 0, Cited by 1] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3) in Karnataka Town and Country Planning Act, 1961

(3)It shall come into force on such [date] [ct came into force on 15.1.1965 by Notification No. PLM 60 MNP 63 dt. 31.12.1964. Text of the notification is at the end of the Act] as the State Government may, by notification, appoint.