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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(i) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

(i)in the case of land belonging to the State Government the [Competent Authority shall make a final order] [Substituted by Act 27 of 1995 w.e.f. 3.6.1995] granting the land of which [provisional regularisation has been ordered] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992] and on such grant the grantee shall be eligible to get a sale deed executed for such land in his name at his cost and thereupon, the unauthorised construction situate therein [shall be regularised] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992];