Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(viia) in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991

(viia)[ unauthorised constructions on land belonging to the State Government and appurtenant to any building belonging to the State Government; [Sub-section (viia to viic) inserted by Act 9 of 1994 w.e.f. 1.8.1992]