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

State of Karnataka - Subsection

Section 76FF(3) in Karnataka Town and Country Planning Act, 1961

(3)No development being a special and hazardous industry or an industry categorized as "RED" by the Karnataka Pollution Control Board shall be regularized in a non-conforming zone. Even in a conforming zone, it shall be regularized only with the clearance from the Karnataka Pollution Control Board.