Section 187(10) in Karnataka Municipalities Act, 1964
(10)If within a period of six months from the date on which permission is refused under sub-clause (ix) of clause (d) of sub-section (3) the land is not acquired by the municipal council or if within such period, an application has not been made to the Deputy Commissioner for the institution of proceedings for compulsory acquisition under the provisions of the Land Acquisition Act, 1894, or if the municipal council abandons the proposal to acquire the land, the Municipal Commissioner or Chief Officer shall intimate the person concerned that the refusal to build or alter is withdrawn and the application shall be further considered on merits.
