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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Karnataka - Subsection

Section 295(4) in Karnataka Municipal Corporations Act, 1976

(4)Every bye-law made under sub-section (1) relating to grant of licence for the construction or reconstruction of a building shall provide that planting of trees and plants in the premises shall be a condition of every licence granted for the construction or reconstruction of any such building.