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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(1)(c) in Karnataka Town and Country Planning Act, 1961

(c)the proposal for all such changes are published in one or more daily newspapers, having circulation in the area, inviting objections from the public within a period of not less than fifteen days from the date of publication as may be specified by the Planning Authority.