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[Cites 0, Cited by 0] [Section 187A(1)] [Section 187A] [Entire Act]

State of Karnataka - Subsection

Section 187A(1)(d) in Karnataka Municipalities Act, 1964

(d)The provisions of sub-sections (2) to (14) of section 76 FF of the Karnataka Town and Country Planning Act, 1961, shall apply mutatis and mutandis for regularization of building under this section and the application being made to the Municipal Commissioner or the Chief Officer, as the case may be.