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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(1)(f) in Karnataka Town and Country Planning Act, 1961

(f)any amount by which the total of the values of the original plots exceeds the total of the values of the plots included in the final scheme, each of such plots being estimated at its market value on the date of the declaration of intention to make a scheme, with all the buildings and works thereon on that date and without reference to improvements contemplated in the scheme other than improvements due to the alteration of its boundaries.