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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(ii) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

(ii)in cases not falling under clause (i), the unauthorised construction [shall be regularised] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992].