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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Karnataka - Subsection

Section 298(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)erects, alters , adds to or reconstructs a building without the written permission required by section 64 or in contravention of any of the conditions imposed by it;