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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1ea) in Karnataka Town and Country Planning Act, 1961

(1ea)[ "Heritage Building" means a building possessing architectural, aesthetic, historic or cultural values which is declared as heritage building by the Planning Authority or any other competent authority within whose jurisdiction such building is situated; [Inserted by Act 1 of 2005 w.e.f. 14.02.2005]