Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Greater Bengaluru City Corporation - Section 31 in Bangalore Metropolitan Region Development Authority Act, 1985 31. Amendment of the Karnataka Town and Country Planning Act, 1961. - After section 81-B of the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), the following section shall be inserted, namely:-"81-C. Outline development plan and comprehensive development plan of Bangalore Metropolitan Region. - Notwithstanding anything in this Act, the Planning Authorities within the Bangalore Metropolitan Region as defined in the Bangalore Metropolitan Region Development Authority Act, 1985 shall submit the outline development plans and comprehensive development plans under sections 9 and 19 respectively to the State Government through the Bangalore Metropolitan Region Development Authority for approval and the said Authority shall exercise the powers and discharge functions of the Director of Town Planning in respect of such outline development plans or comprehensive development plans. The provisions of sections 9 and 19 shall mutatis mutandis be applicable for the purpose of this section."(The above translation of the ¨ÉAUÀ¼ÀÆgÀÄ ªÀĺÁ£ÀUÀgÀ ¥ÀæzÉñÀ C©üªÀÈ¢Þ ¥Áæ¢üPÁgÀ
