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[Cites 0, Cited by 0] [Section 94CC] [Entire Act]

State of Karnataka - Subsection

Section 94CC(vii) in Karnataka Land Revenue Act, 1964

(vii)No land with dwelling house shall be granted in the areas belonging to the City Corporation or Municipalities or Urban Local bodies or Development Authorities or Town Planning Authority including Pattan (Town) Panchayat lying within the limits of cities and urban areas;