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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(e) in Karnataka Town and Country Planning Act, 1961

(e)reservation of land for the purposes of Central Government, the State Government, Planning Authority or public utility undertaking or any other authority established by Law, and the designation of lands being subject to acquisition for public purposes or as specified in Master Plan or securing the use of the landing in the manner provided by or under this Act;