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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Karnataka - Subsection

Section 82(1)(ii) in Karnataka Town and Country Planning Act, 1961

(ii)any improvement scheme for such area sanctioned prior to the commencement of this Act, under the City of Mysore Improvement Act, 1903 (Mysore Act III of 1903), or the City of Bangalore Improvement Act, 1945 (Mysore Act V of 1945).