Section 321A(1) in Karnataka Municipal Corporations Act, 1976
(1)Notwithstanding anything contained in this Act, when construction of any building is completed in contravention of the section 300, section 321 and building by laws made under section 423, the Commissioner may regularise building constructed prior to [the date of commencement of the Karnataka Town and Country Planning and certain other Laws (Amendment) Act, 2013] subject to the following restrictions and such rules as may be prescribed and on payment of the amount specified in sub-section (2), namely:-(a)Where the building is built abutting the neighbouring property or where the set back provided is less than the limit prescribed in bye laws, violation upto twenty-five percent in case of non-residential buildings and fifty percent in case of residential buildings shall be regularized.(b)No development made in the basement or usage in contravention of bye law shall be regularized.(c)The construction of building shall not be regularised if it violates the building line specified on any given road unless the owners of such building furnish an undertaking that the space between the building line and the road or footpath or margin will be given up free of cost at any time when required for the purpose of widening the road in question.(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 mutandis for regularization of building under this section and application for regularization being made to the Commissioner.
