Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act] State of Karnataka - Subsection Section 49(2)(b) in Karnataka Town and Country Planning Act, 1961 (b)of its own motion, after making such enquiry as it deems fit and after giving the Planning Authority an opportunity to be heard,