Section 2(7) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
(7)"unauthorised construction" means any construction made without obtaining a building licence, or after obtaining a building licence which is issued in violation of any law relating to town and country planning or erection of building; [and includes land appurtenant thereto not exceeding maximum extent as may be prescribed.] [Inserted by Act 9 of 1994 w.e.f. 1.8.1992]
