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[Cites 0, Cited by 0] [Section 4G] [Entire Act]

State of Karnataka - Subsection

Section 4G(1) in Karnataka Town and Country Planning Act, 1961

(1)Subject to such control and restrictions as may be prescribed, a Planning Authority constituted under section 4C may appoint such number of officers and employees as may be necessary for the efficient performance of its functions and may determine their designations and grades.