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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(1)(ii) in Karnataka Town and Country Planning Act, 1961

(ii)in the case of acquisition of any land included in a town planning scheme under the said Act, on the date on which such scheme comes into force under sub-section (2) of section 45 of the said Act:]