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[Cites 0, Cited by 0] [Section 4B(2)] [Section 4B] [Entire Act]

State of Karnataka - Subsection

Section 4B(2)(i) in Karnataka Town and Country Planning Act, 1961

(i)this Act and all notifications, rules, regulations, orders, directions and powers issued, made or conferred under this Act, shall cease to apply to the said area;