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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(6)(i) in Karnataka Urban Development Authorities Act, 1987

(i)if the proposed street would conflict with any arrangements which have been made or which in the opinion of the Authority is likely to be made for carrying out any general scheme of street improvement or other schemes or development or expansion by the Authority ;