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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2)(c) in Karnataka Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1972

(c)allow inspection on reasonable notice of the plans and specifications of the building built or to be built on the land; such plans and specifications having been approved by the local authority which he is required so to do under any law for the time being in force;