Section 170(6) in Karnataka Municipalities Act, 1964
(6)Such sanction may be refused,-(i)if the proposed street would conflict with any arrangements which have been made or which are, in the opinion of the municipal council, likely to be made, for carrying out any general scheme of street improvement or other schemes of improvement or expansion by the municipal council,(ii)if the proposed street does not conform to the provisions of this Act, or the rules or bye-laws referred to in sub-section (3), or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open.(iv)if the lay-out in the opinion of the municipal council cannot be fitted with any existing or proposed expansion or improvement schemes of the municipal council.
