Section 297 in Karnataka Municipal Corporations Act, 1976
297. Building at corner of streets.
(1)The corporation may require any building intended to be erected at the corner of two streets to be rounded off or displayed off to such height and to such extent otherwise as it may determine, and may acquire such portion of the site at the corner as it may consider necessary for public convenience or amenity.(2)For any land so acquired the corporation shall pay compensation.(3)In determining such compensation allowance shall be made for any benefit accruing to the same premises from the improvement of the streets.
