Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Town And Country Planning (Amendment) Act, 2005 2 of 2007 [20 February 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 14B Karnataka Town And Country Planning (Amendment) Act, 2005 2 of 2007 [20 February 2007] An Act further to amend the Karnataka Town and Country Planning Act, 1961. Whereas it is expedient further to amend the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-sixth year of Republic of India, as follows;- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Town and Country Planning (Amendment) Act, 2005. (2) It shall come into force at once. 2. Amendment Of Section 14B :- In section 14B of the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11 of 1963), in the Explanation, in clause (a), after sub-clause (iii), the following shall be inserted, namely:- "(iv) Any other purpose notified by the State Government from time to time."