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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)shall have built or set up, or shall build or set up, any wall, fence, rail, post, stall, verandah, platform, plinth, step or any projecting structure or other encroachment or obstruction; or