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[Cites 0, Cited by 6] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(4) in Karnataka Town and Country Planning Act, 1961

(4)The Planning Authority shall then publish in the prescribed manner the Master Plan and the reports as finally approved by the State Government. The plan and the reports shall be permanently displayed in the offices of the Director and the Planning Authority and a copy shall be kept available for inspection of the public at the office of the Planning Authority.]