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[Cites 0, Cited by 0] [Section 76FF(1)] [Section 76FF] [Entire Act]

State of Karnataka - Subsection

Section 76FF(1)(ii) in Karnataka Town and Country Planning Act, 1961

(ii)eight percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and the rules made thereunder, of the portion of the building built in violation of the provisions referred to above, if such violation of set back norms and permissible floor area ratio exceeds twenty five percent but does not exceed fifty percent: