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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Karnataka - Subsection

Section 82(1)(i) in Karnataka Town and Country Planning Act, 1961

(i)any housing scheme for such area, sanctioned prior to the commencement of this Act, under the provisions of the Mysore Housing Board Act, 1955, or any other corresponding law in force in the State;