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[Cites 0, Cited by 0] [Section 281(4)] [Section 281] [Entire Act]

State of Karnataka - Subsection

Section 281(4)(i) in Karnataka Municipal Corporations Act, 1976

(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the standing committee likely to be made, for carrying out any general scheme of street improvement;