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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

(5)"revenue site" means a site formed without approval under the relevant law relating to town and country planning or the erection of building on land which has not been diverted in accordance with section 95 of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964);