Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 296(1)] [Section 296] [Entire Act]

State of Karnataka - Subsection

Section 296(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)that in any streets or portions of streets specified in the notice,-
(i)continuous building will be allowed;
(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall, in respect of their architectural features be such as the standing committee may consider suitable to the locality, or