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] [Section 4B] [Entire Act] State of Karnataka - Subsection Section 4B(1) in Karnataka Town and Country Planning Act, 1961 (1)The State Government may, by notification withdraw from the operation of this Act the whole or a part of any local planning area declared thereunder.
