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

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State of Karnataka - Subsection

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

(j)"Public purpose", means and includes for the purposes of,-

(i)Any road widening/any road formation as proposed in Master Plan or as proposed by the Local Authority;

(ii)Any Infrastructure projects approved by the Government (Transportation, Water Supply, Sewage, Electricity, etc.,..)

(iii)Providing for parking, parks, playgrounds and open spaces or any other public places proposed in the master plan or proposed by Local Authority except cases under Section 15 and 17;

(iv)Providing EWS/LIG/affordable housing; and

(v)Any other public purpose notified by the Government from time to time."

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State of Karnataka - Subsection

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