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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(4) in Karnataka Town and Country Planning Act, 1961

(4)A copy of the master plan with the report sent to State Government under sub-section (1) or sub-section (3) shall be kept open for inspection by the public at the head office of the Planning Authority.]