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[Cites 0, Cited by 0] [Section 94CC] [Entire Act]

State of Karnataka - Subsection

Section 94CC(iii) in Karnataka Land Revenue Act, 1964

(iii)No land shall be granted if the person who has applied for grant of such land or any member of his family owns any building or site within the urban area in which the land for which application is made is situated;