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[Cites 0, Cited by 1] [Section 295] [Entire Act]

State of Karnataka - Subsection

Section 295(5) in Karnataka Municipal Corporations Act, 1976

(5)No piece of land shall be used as a site for the construction of a buildings, and no building shall be constructed or reconstructed otherwise than in accordance with the provisions of this Act and of any rules or bye-laws made thereunder relating to the use of building sites or the construction or re-construction of buildings.