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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1)(b) in Karnataka Town and Country Planning Act, 1961

(b)the Planning Authority on receipt of such application shall at once furnish the applicant with a written acknowledgment of its receipt and may, after inquiry and in consultation with the Director, either grant or refuse such certificate or grant it subject to such conditions as the Planning Authority may, with the previous approval of the Director, think fit to impose if the Planning Authority communicates no decision to the applicant within three months from the date of such acknowledgment, the applicant shall be deemed to have been granted such certificate;