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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(8)(i) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

(i)any area within the limits of a City Municipality or a Town Municipality declared under the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964);