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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(1)(c) in Karnataka Town and Country Planning Act, 1961

(c)no such contribution shall be levied on a plot used, allotted or reserved for a public purpose or purpose of the Planning Authority which is solely for the benefit of owners or residents within the area of the scheme; and