Section 2(3a) in Karnataka Town and Country Planning Act, 1961
(3a)[ 'local authority' means a municipal corporation, municipal council, [XXX] [Inserted by Act 14 of 1964 w.e.f. 26.03.1964] [Town Panchayat or Grama Panchayat] [Substituted by Act 23 of 2004 w.e.f. 3.06.2004]; and a local authority is a 'local authority concerned' if any land within its local limits falls in the area of a plan prepared or to be prepared under this Act;][(3-b) "Master Plan" means a plan for the development or redevelopment of the area within the jurisdiction of a planning authority;] [Inserted by Act 1 of 2005 w.e.f. 14.02.2005]
