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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(3)(c) in Karnataka Town and Country Planning Act, 1961

(c)the purpose to which any plot of land with existing buildings may not be used has been specified in the scheme and the existence of such buildings is inconsistent with the provisions of the scheme, such buildings shall, within such period of not less than ten years as may be specified in the scheme cease to exist: