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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1)(a) in Karnataka Town and Country Planning Act, 1961

(a)remove, pull down or alter any building or other work in the area included in the scheme, which is such as to contravene the scheme or in the erection or carrying out of which, any provisions of the scheme has not been complied with;