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

State of Karnataka - Subsection

Section 2(e) in The Karnataka Land (Restriction On Transfer) Act, 1991

(e)"urban area" means,-
(i)the Bangalore metropolitan area as defined in the Bangalore Development Authority Act, 1976;
(ii)an urban area for which an Urban Development Authority is constituted, under sub-section (1) of section 3 of the Karnataka Urban Development Authorities Act, 1987.