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[Cites 0, Cited by 0] [Section 82A] [Entire Act]

State of Karnataka - Subsection

Section 82A(1) in Karnataka Town and Country Planning Act, 1961

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order published in the official Gazette, as the occasion may require do anything which appears to it to be necessary to remove the difficulty.