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 9(2)] [Section 9] [Entire Act] State of Karnataka - Subsection Section 9(2)(d) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991 (d)the period within which the sale deed under sub-section (2) of section 7 shall be executed;]