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

State of Karnataka - Subsection

Section 14A(2) in Karnataka Town and Country Planning Act, 1961

(2)The provisions of sub-section (2) and (3) of section 14 shall apply mutatis mutandis to the change in land use or development from the outline development plan.][[(3) XXX] [Omitted by Act 38 of 2015 w.e.f 10.09.2015]][[14B. Benefit of development rights. [Inserted by Act 38 of 2015 w.e.f 10.09.2015]