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

State of Karnataka - Subsection

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

(i)six percent of the market value, determined in accordance with the Karnataka Stamp Act, 1957 and 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 does not exceed twenty five percent;