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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(8) in Karnataka Town and Country Planning Act, 1961

(8)The Authority competent to approve Building plan shall not approve utilization of the Development Right unless an entry to that effect is made in the Development Rights Certificate and in the register/database maintained by the Planning Authority as prescribed.