Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(3) in Karnataka Town and Country Planning Act, 1961

(3)The State Government may, after consultation with the Board, amalgamate two or more planning areas into one local planning area, subdivide a local planning area into different local planning areas, and include such divided areas in any other local planning area.