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[Cites 0, Cited by 0] [Section 505] [Entire Act]

State of Karnataka - Subsection

Section 505(i) in Karnataka Municipal Corporations Act, 1976

(i)with regard to any matter relating to land use or development as defined in the Explanation to section 14 of the Karnataka Town and Country Planning Act, 1961, shall exercise such power, or perform such function or discharge such duty with regard to such land use or development plan or where there is no development plan, with the concurrence of the Planning Authority;