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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Karnataka - Subsection

Section 295(2) in Karnataka Municipal Corporations Act, 1976

(2)Without prejudice to the generality of the power conferred by clause (b) of sub-section (1), bye-laws made under that clause may provide,-
(a)that no insanitary or dangerous site shall be used for building, and
(b)for the regulation or restriction of the construction of buildings intended for public worship on sites.