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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(1) in Karnataka Urban Development Authorities Act, 1987

(1)Any person who unauthorisedly enters upon and uses or occupies any land belonging to the Authority to the use or occupation of which he is not entitled or has ceased to be entitled, shall, on conviction, be punished with imprisonment for a term which may extend to three years and with fine which may extend to five thousand rupees.