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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(11)(vii) in Karnataka Panchayat Raj Act, 1993

(vii)the conversion , by any structural alteration, into a place of religious worship or into a building used for a sacred purposes of any place or building not originally meant or constructed for such purposes;