Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 17] [Entire Act] State of Karnataka - Subsection Section 17(3) in Karnataka Town and Country Planning Act, 1961 (3)No compensation shall be payable for the refusal or the insertion, imposition or modification or conditions in the grant of sanction.
