Section 82(2) in Karnataka Town and Country Planning Act, 1961
(2)Every housing scheme under the Mysore Housing Board Act, 1955, or any other corresponding law in force in the State and every Improvement Scheme under the City of Mysore Improvement Act, 1903, or the City of Bangalore Improvement Act, 1945, sanctioned under the provisions of the said Acts, after the commencement of this Act, [shall conform to the [Master Plan, for such area.] [Substituted by Act 14 of 1964 w.e.f. 26.3.1964]]
