Section 187(3)(b) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 187(3)(b) in Karnataka Municipalities Act, 1964

(b)impose in writing conditions, in accordance with this Act and the rules and bye-laws made thereunder, as to level, drainage, sanitation, design, materials or to the dimensions and cubical contents of rooms, doors, windows, and apertures for ventilation or to the number of storeys to be erected, or with reference to the location of the building in relation to any existing building or street, existing or proposed, or the purpose for which the building is to be used, or

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State of Karnataka - Subsection

Section 187(3)(b) in Karnataka Municipalities Act, 1964