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

State of Karnataka - Subsection

Section 4(1)(a) in Karnataka Slum Areas (Development) Act, 1973

(a)Within the period specified in clause (b), the owner or occupier of every building situated in any slum area shall send to the prescribed authority a statement in such form as may be prescribed.