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 2] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(6) in Karnataka Town and Country Planning Act, 1961 (6)[ "Planning Area' means any area declared to be [or included in] [Section 6 and 7 substituted by Act 14 of 1964 w.e.f. 26.03.1964] a local planning area under this Act;
