Section 7(1) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
(1)Within two months from the date of receipt of [a provisional order of regularisation] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992] from the [Competent Authority] [Substituted by Act 27 of 1995 w.e.f. 3.6.1995] the person in whose favour such order is made, shall pay the amount as may be prescribed. Different amount may be prescribed in respect of different urban areas or class or classes of persons.
