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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(1)(b) in Karnataka Town and Country Planning Act, 1961

(b)the changes proposed do not contravene any of the provisions of this Act or any other law governing planning, development or use of land within the local planning area; and