Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76FF] [Entire Act] State of Karnataka - Subsection Section 76FF(5) in Karnataka Town and Country Planning Act, 1961 (5)No development shall be regularized in the area covered by the Coastal Zone Regulations of the Ministry Environment and Forest, Government India.
