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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2)(b) in Karnataka Town and Country Planning Act, 1961

(b)the following operations or uses of land shall not be deemed to involve a development of any building or land, namely:-
(i)the carrying out of works for maintenance, improvement or other alteration of any building, being works which affect only the interior of the building or which do not materially affect the external appearance of the building;
(ii)[ XXX] [(ii) and (iii) omitted by Act 23 of 2004 w.e.f. 3.06.2004]
(iii)[ XXX] [(ii) and (iii) omitted by Act 23 of 2004 w.e.f. 3.06.2004]
(iv)the use of any building or other land within the curtilage of a dwelling house for any purpose incidental to the enjoyment of the dwelling house as such;
(v)when the normal use of land which was being temporarily used for any other purpose on the day on which the declaration of intention to prepare the outline development plan is published under sub-section (1) of section 10 is resumed;
(vi)when land was normally used for one purpose and also on occasions for any other purpose, the use of the land for that other purpose on similar occasions.