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[Cites 0, Cited by 0] [Section 68A(1)] [Section 68A] [Entire Act]

State of Karnataka - Subsection

Section 68A(1)(c) in Karnataka Town and Country Planning Act, 1961

(c)in the case of a Planning Authority constituted under section 4C, such contributions from the Fund or Funds of the local authority or local authorities of the area included in the planning area, as such local authority or local authorities may from time to time be required by the State Government to make to such Planning Authority;