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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(1) in Karnataka Town and Country Planning Act, 1961

(1)If after the final scheme has come into force, the Planning Authority considers that the scheme is defective on account of an error, irregularity or informality, the Planning Authority may apply in writing to the State Government through the Director for the variation of the scheme.