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[Cites 0, Cited by 0] [Section 503B] [Entire Act]

State of Karnataka - Subsection

Section 503B(1) in Karnataka Municipal Corporations Act, 1976

(1)The Government shall constitute a Metropolitan Planning Committee for the Bangalore Metropolitan Area to prepare a draft development plan for such area as a whole.Explanation. - For the purpose of this section "Bangalore Metropolitan area" means an area specified by the Governor to be a metropolitan area under clause (c) of Article 243P of the Constitution of India.