Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95(2A)] [Section 95] [Entire Act] State of Karnataka - Subsection Section 95(2A)(viii) in Karnataka Land Revenue Act, 1964 (viii)use is against height restrictions specified in zoning regulations for heritage monuments, aerodrums and Defense Regulations;