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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2)(k) in Karnataka Town and Country Planning Act, 1961

(k)the suspension, so far as may be necessary for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order, made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend;