Section 239 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
239. buildings.
Prohibition of construction without sanction.-No person shall constructany building or any structure of a permanent nature or execute any of the work relatingto the construction of building including addition, alteration or modification of anexisting within the jurisdiction of the Corporation save and except in accordance withbuilding bye-laws issued under section 238 and upon the sanction of the Corporation to
