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[Cites 0, Cited by 0] [Section 321A(2)] [Section 321A] [Entire Act]

State of Karnataka - Subsection

Section 321A(2)(i) in Karnataka Municipal Corporations Act, 1976

(i)[six] [Substituted by Act 57 of 2013 w.e.f. 27.08.2013.] percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio does not exceed twenty five percent;