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[Cites 0, Cited by 0] [Section 187A(1)] [Section 187A] [Entire Act]

State of Karnataka - Subsection

Section 187A(1)(c) in Karnataka Municipalities Act, 1964

(c)The construction of a building shall not be regularised if it violates the building line specified on any given road unless the owners of such building furnish an undertaking that the space between the building line and the road or footpath or margin will be given up free of cost at any time when required for the purpose of widening the road in question.