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[Cites 0, Cited by 0] [Section 321A(1)] [Section 321A] [Entire Act]

State of Karnataka - Subsection

Section 321A(1)(d) in Karnataka Municipal Corporations Act, 1976

(d)The provisions of sub-sections (2) to (14) of section 76 FF of the Karnataka Town and Country Planning Act, 1961, shall apply mutatis mutandis for regularization of building under this section and application for regularization being made to the Commissioner.