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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act] State of Karnataka - Subsection Section 32(6)(iv) in Karnataka Urban Development Authorities Act, 1987 (iv)if the layout in the opinion of the Authority cannot be fitted with any existing or proposed expansion or development schemes of the Authority.