Section 5 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
5. Conditions for regularisation.
(1)No unauthorised construction shall be regularised if the person who has applied for regularisation or any member of his family owns any building or site within the urban area in which the unauthorised construction sought to be regularised is situated.(2)No person shall be eligible to seek regularisation of more than one unauthorised construction either in his name or in the name of any member of his family.
