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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in The Karnataka Information Technology Investment Regions Act, 2010

(2)After the development of the land in accordance with the master plan, the Developer shall sell at least seventy five percent of the developed land to the entrepreneurs within such time as may be prescribed.Chapter-IV Constitution of Management Board and its Functions