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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2)(iii) in Karnataka Town and Country Planning Act, 1961

(iii)regulations in respect of each land use zone to enforce the provisions of such plan and explaining the manner in which necessary permission for developing any land can be obtained from the Planning Authority;