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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(1)(d) in Karnataka Town and Country Planning Act, 1961

(d)the contribution levied on a plot used, allotted or reserved for a public purpose or purpose of the Planning Authority, which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public shall be calculated in proportion to the benefit estimated to accrue to the general public from such use, allotment or reservation.