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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1)(c) in Karnataka Town and Country Planning Act, 1961

(c)if any person contravenes the provisions contained in clause (a) or clause (b), the Planning Authority may direct such person by notice in writing to stop any work in progress, and after making inquiry in the prescribed manner, remove, pull down, or alter any building or other work or restore the land in respect of which such contravention is made to its original condition;