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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(4) in Karnataka Town and Country Planning Act, 1961

(4)The District Judge or the Additional District Judge hearing an appeal under this section may require the Town Planning Officer to be present during the hearing. On such requisition the Town Planning Officer shall be present at the proceedings before the Judge and shall assist the Judge in an advisory capacity, but shall not be required to give evidence.