Section 4 in Karnataka Town and Country Planning Act, 1961
4. State Town-Planning Board.
- The State Government may, by notification, constitute a State Town-Planning Board for the State with such members and in such manner as may be prescribed for advising the State Government regarding planning and development and for determining principles and policies for achieving the balanced development of the State as a whole.[Chapter IA [Chapter IA, Section 4A to 4G Inserted by Act 14 of 1964 w.e.f. 26.03.1964] Local Planning Areas and Planning Authorities
