Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94CC] [Entire Act] State of Karnataka - Subsection Section 94CC(viii) in Karnataka Land Revenue Act, 1964 (viii)The plinth area of a dwelling house in a site or plot of land not exceeding 20' x 30' feet or actual built up area of the dwelling house whichever is less than be regularized.
