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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1)(b) in Karnataka Town and Country Planning Act, 1961

(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to the Planning Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.