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[Cites 0, Cited by 0] [Section 81B] [Entire Act]

State of Karnataka - Subsection

Section 81B(c) in Karnataka Town and Country Planning Act, 1961

(c)all property movable and immovable and all interests of whatsoever nature and kind therein vested in the Bangalore City Local Planning Authority shall with all rights of whatsoever description used, enjoyed or possessed by the Bangalore City Local Planning Authority, vest in the Bangalore Development Authority;