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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Karnataka - Subsection

Section 423(9) in Karnataka Municipal Corporations Act, 1976

(9)
(a)for the regulation of building;
(b)for determining the information and plans to be submitted with applications to build;
(c)for the licensing of plumbers, surveyors, architects, engineers and structural designers and for the compulsory employment of licensed architects, plumbers and surveyors;