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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(4) in Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996

(4)The State Government may, on receipt of the recommendation of the committee and after payment of the amount by the applicant towards regularisation of such constructions, order for regularisation of the construction.