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[Cites 0, Cited by 0] [Section 108A(2)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)a built-up area having less than 300 sq.ft., in a slum area declared as such by the Karnataka Slum Clearance Board or the Commissioner, Bruhath Bangalore Mahanagara Palike; and