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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Greater Bengaluru City Corporation -

Section 237(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)No licence shall be granted under sub-section (1) if the projection orconstruction is likely to be injurious to health or cause public inconvenience orotherwise materially interfere with the use of the road as such.