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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Greater Bengaluru City Corporation -

Section 32(4) in Bangalore Development Authority Act, 1976

(4)Within six months after the receipt of any application under subsection (2), the Authority shall either sanction the forming of the extension or layout or making of street on such conditions as it may think fit or disallow it or ask for further information with respect to it.