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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(9) in Karnataka Municipalities Act, 1964

(9)Any person who forms or attempts to form any extension or lay-out in contravention of the provisions of sub-section (1), or makes any street without or otherwise than in conformity with the orders of the municipal council under this section, shall be punished with fine which may extend to one thousand rupees.