Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(viii) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991 (viii)unauthorised constructions made on the land belonging to or vested in any Authority or a local authority; and
