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[Cites 0, Cited by 0] [Section 95(2A)] [Section 95] [Entire Act]

State of Karnataka - Subsection

Section 95(2A)(xi) in Karnataka Land Revenue Act, 1964

(xi)regularisation of violation in respect of change of land use shall be made as far as may be in accordance with section 14A of the Karnataka Town and Country Planning Act, 1961;