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[Cites 0, Cited by 0] [Section 76FF] [Entire Act]

State of Karnataka - Subsection

Section 76FF(16) in Karnataka Town and Country Planning Act, 1961

(16)All payments made under sub-section (1) shall be credited to a separate fund kept in the concerned Local/Planning Authority called the urban areas infrastructure Development fund which shall be utilized in such manner, for the development of infrastructure, civic amenities, lighting, parks, drinking water, drainage system and for any other infrastructure, as may be prescribed.