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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

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

(i)unauthorised constructions coming in the way of existing or proposed roads [including those proposed for widening] [Inserted by Act 27 of 1995 w.e.f. 3.6.1995] and railway lines, communications and other civic facilities or public utilities;