Section 2 in Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996
2. Amendment of Zonal Regulations appended to the Outline Development Plan.
- Notwithstanding anything contained in any judgement, decree or order of any court, tribunal or any other authority, Zonal regulations appended to the Outline Development Plan of the Bangalore City Planning Area made under the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) as they existed during the period from 22nd May 1972 to 12th October, 1984 (hereinafter referred to as the said Zonal Regulations) shall be deemed to have been modified as specified in the Schedule with effect from the 22nd day of May, 1972.
