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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(3) in Karnataka Town and Country Planning Act, 1961

(3)[ A copy of the plan showing the boundaries of the area included in the master plan shall be opened to public at all reasonable hours at the office of the Planning Authority or Local Authority.] [Inserted by Act 1 of 2005 w.e.f. 14.2.2005]