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[Cites 0, Cited by 15] [Section 95] [Entire Act]

State of Karnataka - Subsection

Section 95(4) in Karnataka Land Revenue Act, 1964

(4)Conditions may be imposed on diversion in order to secure the health, safety and convenience, and in the case of land which is to be used as building sites, in order to secure in addition that the dimensions, arrangement and accessibility of the sites are adequate for the health and convenience of occupiers or are suitable to the locality and do not contravene the provisions of any law relating to town and country planning or the erection of buildings.