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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(6) in Karnataka Town and Country Planning Act, 1961

(6)[ Any person aggrieved by the decision of the Planning Authority under sub-section (1) or sub-section (4) may, within thirty days from the date of such decision, appeal to such authority as may be prescribed.