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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(20) in Karnataka Town and Country Planning Act, 1961

(20)No person shall be eligible for the Development Rights for the surrender of the areas earmarked for road, parks or common open spaces and Civic Amenity sites to the Planning Authority or Local Authority while obtaining permission for formation of layouts or development any land under section 15 or 17.