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[Cites 0, Cited by 0] [Section 76K] [Entire Act]

State of Karnataka - Subsection

Section 76K(2) in Karnataka Town and Country Planning Act, 1961

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning Authority under this Act, any dispute arises between the Planning Authority, and a local authority, the decision of the State Government on such dispute shall be final.