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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(2) in Karnataka Town and Country Planning Act, 1961

(2)Any expenses incurred by the Planning Authority under this section may be recovered from the persons in default or from the owner of the plot in the manner provided for the recovery of sums due to the Planning Authority under the provisions of this Act.