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 4] [Entire Act] State of Karnataka - Subsection Section 4(ix) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991 (ix)unauthorised constructions on any land reserved for parks, play grounds, open places or for providing any civic amenities.
