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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(1)(b) in Karnataka Town and Country Planning Act, 1961

(b)where a plot is subject to a mortgage with possession or to a lease, the Town Planning Officer shall determine in what proportion the mortgage or lessee on the one hand and the mortgagor or lessor on the other hand, shall pay such contribution;