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[Cites 0, Cited by 0] [Section 14A(28)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(28)(c) in Karnataka Town and Country Planning Act, 1961

(c)"Development Rights (DR)" means the right given for development of land within the Local Planning Area in the form of "Notional Land" to an owner who surrenders the area of land or building required for public purpose without claiming any compensation.