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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(3) in Karnataka Town and Country Planning Act, 1961

(3)Every application for permission under sub-section (2) shall be accompanied by a plan, drawn to scale showing the actual dimensions of the plot of land in respect of which permission is asked, the size of the building to be erected and the position of the building upon the plot and such other information as may be required in this behalf by the Planning Authority.