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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2) in Karnataka Urban Development Authorities Act, 1987

(2)Any open space including such parks and play grounds as may be notified by the Government reserved for ventilation in any part of the urban area under the jurisdiction of the Authority as part of any development scheme sanctioned by the Government shall be transferred on completion to the local authority for maintenance at the expense of the local authority and shall thereupon vest in the local authority.