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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2)(j) in Karnataka Town and Country Planning Act, 1961

(j)the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, size, height and character of buildings allowed in specified areas, the purposes to which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable users of land in any area in reasonable periods, parking space and loading and unloading space for any building and the sizes of projections and advertisement signs;