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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1eb) in Karnataka Town and Country Planning Act, 1961

(1eb)"Heritage Precinct" means an area comprising heritage building or buildings and precincts thereof or related places declared as such by the Planning Authority or any other Competent Authority within whose jurisdiction such area is situated.]["(1f) 'industry' includes the carrying on of any manufacturing process as defined in the Factories Act, 1948 ( Central Act 63 of 1948), and 'industrial' shall be construed accordingly;] [Inserted by Act 14 of 1964 w.e.f. 26.03.1964]