Section 73(1)(b) in Karnataka Urban Development Authorities Act, 1987

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State of Karnataka - Subsection

Section 73(1)(b) in Karnataka Urban Development Authorities Act, 1987

(b)regulating the construction and reconstruction of building in regard to such matters as the following, namely: the notice to be given previous to erection, the plan to be submitted, the line of frontage with neighboring buildings, the free space to be left about the buildings, the level and width of foundation,. the stability of the structure, the materials to be used and the provisions to be made for the drainage and ventilation ; and

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State of Karnataka - Subsection

Section 73(1)(b) in Karnataka Urban Development Authorities Act, 1987