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[Cites 0, Cited by 1] [Section 2(7)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7)(a) in Karnataka Town and Country Planning Act, 1961

(a)in the case of-
(i)[ the local planning area comprising the City of Bangalore, the Bangalore Development Authority, and;] [Substituted by Act 12 of 1976 w.e.f. 20.12.1975]
(ia)[ the local planning area comprising any "urban area" defined in the Karnataka Urban Development Authorities Act, 1987, the Urban Development Authority of such urban area;] [Inserted by Act 34 of 1987 w.e.f. 1.5.1988]