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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Greater Bengaluru City Corporation -

Section 6(iii) in Bangalore Mahanagara Palike Building Bye-laws 2003

(iii)Regularisation of violations / deviations under this provision are not applicable to the buildings which are constructed without obtaining any sanctioned plan whatsoever and also the violations / deviations which are made inspite of the same being specifically deleted or rejected in the sanctioned plan.