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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1) in Karnataka Town and Country Planning Act, 1961

(1)A Planning Authority may, with the previous sanction of the State Government, make bye-laws consistent with the provisions of this Act and the rules thereunder to carry out the purposes included in [the Master Plan.] [Substituted by Act 1 of 2005 w.e.f. 14.02.2005]