Section 187(6) in Karnataka Municipalities Act, 1964
(6)No person who becomes entitled under sub-section (3) or sub-section (5) to proceed with any intended work of which notice is required by subsection (1), shall commence such work after the expiry of the period of one year from the date on which he first became entitled so to proceed therewith, unless a fresh application is made under sub-section (1) and fresh permission is granted under sub-section (3) or deemed to be granted under sub-section (5).
