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[Cites 0, Cited by 0] [Section 76M(2)] [Section 76M] [Entire Act]

State of Karnataka - Subsection

Section 76M(2)(a) in Karnataka Town and Country Planning Act, 1961

(a)when permission for development in respect of any land has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained;