Section 7 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
7. Payment of amount and grant of land.
(1)Within two months from the date of receipt of [a provisional order of regularisation] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992] from the [Competent Authority] [Substituted by Act 27 of 1995 w.e.f. 3.6.1995] the person in whose favour such order is made, shall pay the amount as may be prescribed. Different amount may be prescribed in respect of different urban areas or class or classes of persons.(2)On payment being made in accordance with sub-section (1),-(i)in the case of land belonging to the State Government the [Competent Authority shall make a final order] [Substituted by Act 27 of 1995 w.e.f. 3.6.1995] granting the land of which [provisional regularisation has been ordered] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992] and on such grant the grantee shall be eligible to get a sale deed executed for such land in his name at his cost and thereupon, the unauthorised construction situate therein [shall be regularised] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992];(ii)in cases not falling under clause (i), the unauthorised construction [shall be regularised] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992].
