Section 2(8)(ii) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

(ii)any urban area within the limits of an Improvement Board established under the Karnataka Improvement Boards Act, 1976 (Karnataka Act 11 of 1976);

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