Section 33(1)(a) in Karnataka Urban Development Authorities Act, 1987

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State of Karnataka - Subsection

Section 33(1)(a) in Karnataka Urban Development Authorities Act, 1987

(a)require the offender to show cause, by a written statement signed by him and sent to the Commissioner on or before such day as may be specified in the notice why such extension, layout or street, should not be altered to the satisfaction of the Commissioner or if such alteration be deemed impracticable by the Commissioner, why such extension, layout or street should not be demolished ; or

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State of Karnataka - Subsection

Section 33(1)(a) in Karnataka Urban Development Authorities Act, 1987