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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Karnataka - Subsection

Section 281(3) in Karnataka Municipal Corporations Act, 1976

(3)Within sixty days after the receipt of any application under sub-section (1) the standing committee shall either sanction the making of street on such conditions as it may think fit or disallow it or ask for further information with respect to it.