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[Cites 0, Cited by 0] [Section 187A(1)] [Section 187A] [Entire Act]

State of Karnataka - Subsection

Section 187A(1)(a) in Karnataka Municipalities Act, 1964

(a)Where the building is built abutting the neighbouring property or where the set back provided is less than the limit prescribed in bye laws, violation upto twenty-five percent in case of non-residential buildings and fifty percent in case of residential buildings shall be regularized.