Section 45(2) in Karnataka Town and Country Planning Act, 1961
(2)If the State Government sanctions such scheme, it shall state in the notification,-(a)the place at which the final scheme is kept open to inspection by the public;(b)the price at which copies may be obtained;(c)a date (which shall not be earlier than one month after the date of publication of the notification) on which all the liabilities created by the scheme shall take effect and the final scheme shall come into force:Provided that the State Government may, from time to time postpone such date by notification by such period not exceeding three months at a time as it thinks fit.
