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[Cites 0, Cited by 0] [Section 272(1)] [Section 272] [Entire Act]

State of Karnataka - Subsection

Section 272(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)not to claim compensation in the event of the Commissioner at any time thereafter calling upon him or his successors to remove any building erected or added to in pursuance of such permission or any portion thereof; and