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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3)(b) in Karnataka Town and Country Planning Act, 1961

(b)the purpose to which any existing building may not be used has been specified, such building shall, within such period of not less than three years as may be specified in the scheme, cease to be used for the purpose other than the purpose specified in the scheme;