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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(2) in Karnataka Town and Country Planning Act, 1961

(2)the Madras Town Planning Act, 1920 (Madras Act VII of 1920), as in force in the [Mangalore and Kollegal area] [Adapted by the Karnataka Adaptations of Laws order 1973 w.e.f. 1.11.1973] , and Bellary District; and