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[Cites 0, Cited by 0] [Section 4E] [Entire Act]

State of Karnataka - Subsection

Section 4E(2) in Karnataka Town and Country Planning Act, 1961

(2)The Chairman, or in his absence, the Vice-Chairman, if any, or in the absence of the Chairman and of the Vice-Chairman, any member chosen by the members from amongst themselves, shall preside at a meeting of such Planning Authority.