Section 2(11a) in Karnataka Town and Country Planning Act, 1961
(11a)[ 'residence' includes the use for human habitation of any land or building or part thereof including gardens, grounds, garages, stables, and out houses, if any, appertaining to such building and 'residential' shall be construed accordingly;] [Inserted by Act 14 of 1964 w.e.f. 26.03.1964]
