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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(3) in Karnataka Panchayat Raj Act, 1993

(3)The Government may publish a development plan in respect of the area notified under sub-section (1) after following such procedure as may be prescribed, and on the publication of such plan, no building shall be erected or constructed in such area except in accordance with the specifications and conditions specified in such development plan.