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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in Karnataka Slum Areas (Development) Act, 1973

(2)On receipt of the statement under sub-section (1) the prescribed authority shall, on being satisfied about the correctness of the statement, register the building in a register maintained for the purpose and containing such particulars as may be prescribed and shall issue in the prescribed form, a registration certificate to the owner or occupier of the building.