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[Cites 0, Cited by 0] [Section 187A(2)] [Section 187A] [Entire Act]

State of Karnataka - Subsection

Section 187A(2)(ii) in Karnataka Municipalities Act, 1964

(ii)twenty five percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and the rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio exceeds twenty five percent but does not exceed fifty percent: