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[Cites 0, Cited by 0] [Section 14A(28)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(28)(i) in Karnataka Town and Country Planning Act, 1961

(i)"Public Authority" means the Planning Authority, Local Authority or an authority or a body owned and controlled by the State Government, Central Government or by both State and Central Government jointly having Authority by laws to acquire, hold and dispose of property together;