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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2)(e) in Karnataka Town and Country Planning Act, 1961

(e)the allotment or reservation of land for roads, open spaces, gardens, recreation grounds, schools, markets, green belts and dairies, transport facilities and public purposes of all kinds;