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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in Karnataka Town and Country Planning Act, 1961

(2)If within two months from the date of publication of the declaration under sub-section (1) any member of the public communicates in writing to the Planning Authority any suggestion relating to such plan, the Planning Authority shall consider such suggestion and may, at any time, before sending the Plan to the State Government make such modification in the plan as it thinks fit.