Section 4 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
4. Unauthorised constructions which shall not be regularised.
- The following unauthorised constructions shall not be regularised; namely:-(i)unauthorised constructions coming in the way of existing or proposed roads [including those proposed for widening] [Inserted by Act 27 of 1995 w.e.f. 3.6.1995] and railway lines, communications and other civic facilities or public utilities;(ii)[ x x x] [Omitted by Act 27 of 1995 w.e.f. 1.8.1992](iii)unauthorised constructions made in forest land or on tank bed;(iv)[ xxx] [Omitted by Act 27 of 1995 w.e.f. 1.8.1992](v)unauthorised constructions made by any person on the land belonging to another person over which former has no title;(vi)[ xxx] [Omitted by Act 27 of 1995 w.e.f. 1.8.1992](vii)unauthorised constructions made in violation of Urban (Land Ceiling and Regulation) Act, 1976 (Central Act 33 of 1976);(viia)[ unauthorised constructions on land belonging to the State Government and appurtenant to any building belonging to the State Government; [Sub-section (viia to viic) inserted by Act 9 of 1994 w.e.f. 1.8.1992](viib)[ unauthorised constructions on land belonging to the Central Government](viic)unauthorised constructions on land appurtenant to any building owned by the Central Government or by an company owned or controlled by the State Government or Central Government](viii)unauthorised constructions made on the land belonging to or vested in any Authority or a local authority; and(ix)unauthorised constructions on any land reserved for parks, play grounds, open places or for providing any civic amenities.
