Section 4A(1) in Karnataka Town and Country Planning Act, 1961
(1)The State Government may by notification declare any area in the State to be a Local Planning Area for the purposes of this Act, [or include within such local planning area, any area adjacent thereto, and on such declaration or inclusion] [Substituted by Act 17 of 1991 w.e.f. 19.04.1991] this Act shall apply to such area:Provided that no military cantonment or part of a military cantonment shall be included in any such area.["Provided further that in the case of the heritage area, the local planning area declared under this sub-section shall be co-terminus with the heritage area"] [Inserted by Act 18 of 2003 w.e.f. 27.1.2005]
