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[Cites 0, Cited by 0] [Section 38C] [Entire Act]

Greater Bengaluru City Corporation -

Section 38C(b) in Bangalore Development Authority Act, 1976

(b)the total extent of the site allotted under this section together with the land already held by the allottee shall not exceed the ceiling limit specified under section 4 of the Urban Land (Ceiling and Regulation) Act, 1976.