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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(c) in Karnataka Town and Country Planning Act, 1961

(c)areas reserved for parks, playgrounds, and other recreational uses, public open spaces, public buildings and institutions and area reserved for such other purposes as may be expedient for new civic developments;