Section 70 in Karnataka Town and Country Planning Act, 1961
70. Land acquisition for purposes of a scheme or Development Plan to be deemed for a public purpose.
- Land needed for purpose of a Town Planning scheme or [Master Plan] [Substituted by Act 1 of 2005 w.e.f. 14.02.2005] shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894.
