Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76FF] [Entire Act] State of Karnataka - Subsection Section 76FF(10) in Karnataka Town and Country Planning Act, 1961 (10)regularization of violation in respect of change of land use shall be made as far as may be in accordance with section 14A;
