Section 34(1)(b) in Bangalore Development Authority Act, 1976

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Greater Bengaluru City Corporation -

Section 34(1)(b) in Bangalore Development Authority Act, 1976

(b)if any private street or part thereof is not levelled, paved, metalled, flagged, channelled, sewered, drained, conserved or lighted to the satisfaction of the Authority by notice, require the person forming the extension or layout or the owners of such street or part and the owners of buildings and lands fronting or abutting on such street or part, including in cases where the owners of the land and of the building thereon are different, the owners both of the land and of the building, to carry out any work which, in its opinion, may be necessary and within such time as may be specified in such notice.

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Greater Bengaluru City Corporation -

Section 34(1)(b) in Bangalore Development Authority Act, 1976