Section 189(1) in Karnataka Municipalities Act, 1964
(1)Notwithstanding anything contained in this Act, the Government may, in the public interest and after consulting the municipal council, prohibit by notification the erection of any building within a specified area in a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], except with the permission granted by the Government in this behalf:Provided that such permission shall not be refused in the case of land which has been set apart as a building site by the Government or the municipal council prior to the publication of such notification.
