KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961

An Act to provide for the regulation of planned growth of land use and development and for the making and execution of town planning schemes in the State of Karnataka

Act number

Act 11 of 1963

Year

1963

Enacted on

08-03-1963

In force from

15-11-1965

Jurisdiction

Karnataka State Act

Subjects

Housing And Urban Development, Land And Property

Read the full text of KARNATAKA TOWN AND COUNTRY PLANNING ACT, 1961 section by section on LawLens.

Official source: India Code