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

State of Karnataka - Subsection

Section 14A(26) in Karnataka Town and Country Planning Act, 1961

(26)All Development Rights issued before the commencement of the Karnataka Town and Country Planning (Amendment) Act, 2015 shall also be entered in the register/database maintained under this section in the same manner specified herein.