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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(9) in Karnataka Town and Country Planning Act, 1961

(9)any increase in the value of the land by reason of the use thereof or any premises thereon in a manner which could be restrained by any court, or is contrary to law or is detrimental to the health of the inmates of the premises or to the public health."