Section 12(2) in Karnataka Town and Country Planning Act, 1961
(2)The following particulars shall be published and sent to the State Government through the Director along with the master plan, namely:-(i)a report of the surveys carried out by the Planning Authority before the preparation of such plan;(ii)a report explaining the provisions of the Master Plan;(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;(iv)a report of the stages by which it is proposed to meet the obligations imposed on the Planning Authority by such plan.
