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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7)(b) in Karnataka Town and Country Planning Act, 1961

(b)in the case of any local planning area in respect of which a Planning Authority is not constituted under this Act, the Town Improvement Board constituted under any law for the time being in force having jurisdiction over such local planning area, and where there is no such Town Improvement Board, the local authority having jurisdiction over such local planning area;]