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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Karnataka - Subsection

Section 337(3) in Karnataka Municipal Corporations Act, 1976

(3)When any building is entirely demolished under this section and the demolition thereof adds to the value of other buildings in the immediate vicinity the owners of such other buildings shall be bound to contribute towards the compensation payable to the owner of the first named building in such proportion to the increased value acquired by their respective buildings as may be determined by the Commissioner.