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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

State of Karnataka - Subsection

Section 4D(2) in Karnataka Town and Country Planning Act, 1961

(2)The Chairman and members of a Planning Authority constituted under section 4C, except those nominated by local authorities shall hold office during the pleasure of the State Government. The representative of a local authority who is a member of that authority shall cease to be a member of the Planning Authority when he ceases to be a member of the local authority concerned.