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[Cites 0, Cited by 0] [Section 14A(28)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(28)(h) in Karnataka Town and Country Planning Act, 1961

(h)"Notional Land" means the Development Rights in the form of theoretical land area and not in the form of real/physical land area, in lieu of compensation;