Section 45(2)(c) in Karnataka Town and Country Planning Act, 1961

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2)(c) in Karnataka Town and Country Planning Act, 1961

(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:

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State of Karnataka - Subsection

Section 45(2)(c) in Karnataka Town and Country Planning Act, 1961