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[Cites 0, Cited by 2] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(1) in Karnataka Panchayat Raj Act, 1993

(1)Subject to such rules as may be prescribed, no person shall erect any building or alter or add to any existing building or reconstruct any building without the written permission of the Grama Panchayat. The permission may be granted on payment of such fees as may be specified by bye-laws.