Section 34(1)(a) in Bangalore Development Authority Act, 1976

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Greater Bengaluru City Corporation -

Section 34(1)(a) in Bangalore Development Authority Act, 1976

(a)if any person who applies for permission under section 32 and is permitted expressly by it to carry out himself the works relating to the forming of the extension or layout or the making of a street, does not so carry it out ;or

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Greater Bengaluru City Corporation -

Section 34(1)(a) in Bangalore Development Authority Act, 1976