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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3) in Karnataka Town and Country Planning Act, 1961

(3)The State Government, after receiving the plan and the reports and the recommendations for modifications from the Planning Authority, shall, in consultation with the Director, give its final approval to the plan and the reports with such modifications as the Director may advice in the light of the comments and the recommendations of the Planning authority or otherwise.