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[Cites 0, Cited by 0] [Section 354(3)] [Section 354] [Entire Act]

State of Karnataka - Subsection

Section 354(3)(b) in Karnataka Municipal Corporations Act, 1976

(b)refuse permission if he is of opinion that such construction, establishment or installation is objectionable by reason of the density of the population in the neighbourhood or is likely to cause nuisance in the neighbourhood.