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[Cites 0, Cited by 0] [Section 81B] [Entire Act]

State of Karnataka - Subsection

Section 81B(d) in Karnataka Town and Country Planning Act, 1961

(d)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Bangalore City Local Planning Authority may be continued or be instituted by or against the Bangalore Development Authority.]