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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Karnataka - Subsection

Section 272(3) in Karnataka Municipal Corporations Act, 1976

(3)No person shall erect or add to any building between a street alignment and a building line defined under section 271 except with the permission of the Commissioner who may when granting the permission impose such conditions as the standing committee may lay down for such cases.