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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1c) in Karnataka Town and Country Planning Act, 1961

(1c)'development' with its grammatical variations, means the carrying out of building, engineering, mining, or other operations in, on, over or under land or the making of any material change in any building or land, or in the use of any building or land and includes sub-division of any land;