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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

Greater Bengaluru City Corporation -

Section 7(7)(j) in Bangalore Mahanagara Palike Building Bye-laws 2003

(j)if the plot is a revenue site for which permission under the Karnataka Land Revenue Act, 1964. is not obtained under section 95 thereof.Note:
(i)Every application for a factory, workshop or work place if it is proposed to employ and use power shall also satisfy the conditions of section 354 of the Act and specific permission thereunder shall be obtained.
(ii)If the proposed use of the building on the site does not conform to the land use proposals of the development plan or zoning regulations, permission from the Bangalore Development Authority (a) for the change of land use and (b) for the sub-division of plot, have to be furnished.