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

Greater Bengaluru City Corporation -

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

(ii)Violation/deviation as at 6.0 (i) above may be regularised only after sanctioning the modified plan recording thereon the violations/deviations and after the levy of fee prescribed by the Corporation from time to time.