Section 296(1) in Karnataka Municipal Corporations Act, 1976
(1)The corporation may give public notice of its intention to declare,-(a)that in any streets or portions of streets specified in the notice,-(i)continuous building will be allowed;(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall, in respect of their architectural features be such as the standing committee may consider suitable to the locality, or(b)that in any localities specified in the notice the construction of only detached buildings will be allowed, or(c)that in any streets, portions of streets of localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character or buildings designed for particular uses will not be allowed without the special permission of the standing committee.
