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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(b) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

(b)[ the powers and duties of the [Competent Authority] [Clause (b) to (d) inserted by Act 9 of 1994 w.e.f. 1.8.1992];