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[Cites 0, Cited by 0] [Section 76FF] [Entire Act]

State of Karnataka - Subsection

Section 76FF(13) in Karnataka Town and Country Planning Act, 1961

(13)[ Any person seeking regularization under this section shall make application to the prescribed Authority within [such period as may be prescribed] [Substituted by Act 57 of 2013 w.e.f. 27.08.2013]] [Substituted by Act 67 of 2013 w.e.f 19.10.2013. Section 2]