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[Cites 0, Cited by 0] [Section 81C] [Entire Act]

State of Karnataka - Subsection

Section 81C(i) in Karnataka Town and Country Planning Act, 1961

(i)the Urban Development Authority shall be the Planning Authority for the local planning area comprising the Urban area over which the Planning Authority for the city or town had jurisdiction immediately before the date on which the Urban Development Authority is constituted;