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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(j) in Chalukya's Heritage Area Management Authority Act, 2017

(j)"Local Authority" means a Municipal Corporation, Municipal Council, town Panchayat, Grama Panchayat, Taluk Panchayat, Zilla Panchayat, and a local authority is a "local authority" concerned, if any land within its local limits fall in the area of a plan prepared or to be prepared by the Authority under the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963);