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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(2)(a) in Karnataka Industrial Areas Development Act, 1966

(a)require the offender to show sufficient cause by a written statement signed by him and sent to the Executive Member on or before such date as may be specified in the notice why such construction or alteration should not be demolished or altered ; or