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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2)(ff) in Karnataka Town and Country Planning Act, 1961

(ff)[ any other matter for which there is no provision or no sufficient provision in this Act (including provision relating to appeals, appellate authorities, time for filing appeals, fees payable in respect of appeals and other matters), and for which provision is in the opinion of the State Government, necessary for giving effect to the purposes of this Act.] [Substituted by Act 14 of 1964 w.e.f. 26.03.1964]