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[Cites 0, Cited by 0] [Section 313] [Entire Act]

State of Karnataka - Subsection

Section 313(1) in Karnataka Municipal Corporations Act, 1976

(1)Every person who intends to construct or re-construct a hut shall send to the Commissioner,-
(a)an application in writing for permission to execute the work, and
(b)a site-plan of the land.