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 296] [Entire Act] State of Karnataka - Subsection Section 296(5) in Karnataka Municipal Corporations Act, 1976 (5)No person shall, after the date of publication of such declaration, construct or reconstruct any building in contravention of any such declaration.
