Section 6 in Karnataka Town and Country Planning Act, 1961
6. Preparation of a map showing present land use.
- Every Planning Authority shall, as soon as possible and not later than two years after the date specified under section 5, prepare an accurate map showing the present land use [x x x] [Omitted by Act 14 of 1964 w.e.f. 26.3.1964] in the Planning Area under its jurisdiction and such other particulars as may be prescribed. A copy of such map shall be sent to the Director and another copy shall be displayed for public information in the office of the Planning Authority.
