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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(3) in Karnataka Town and Country Planning Act, 1961

(3)The Town Planning Officer appointed for any draft scheme shall decide all matters referred to in sub-section (1) within a period of twelve months from the date of his appointment:Provided that the State Government may, from time to time by order in writing, extend the said period by such further period as may be specified in the order.