Section 305(2) in Karnataka Municipal Corporations Act, 1976
(2)Notwithstanding anything contained in sections 301 and 303, the Commissioner may refuse approval of site for the construction or re-construction of a building on the ground that the site or the site on which the building is situated is proposed to be acquired for a public purpose, provided that such refusal shall cease to operate after a period of six months from the date of communication of the refusal to the applicant.
