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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2)(f) in Karnataka Town and Country Planning Act, 1961

(f)the particulars to be furnished by a person submitting a lay-out plan under sub-section (1), the period within which the Planning Authority may sanction such plan under sub-section (2) and the manner of holding an inquiry under sub-section (4) of section 17;