Section 244 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
244. one or more of the grounds mentioned in section 244 or section 245, to grant it.
Grounds on which approval of site for, or permission to constructbuilding, may be refused.- (1) The only grounds on which approval of a site for theconstruction or re-construction of a building or permission to construct or re-construct abuilding may be refused, are the following, namely:-(a)that the work or the use of the site for the work or any of theparticulars comprised in the site plan, ground-plan, elevations, sections,or specification would contravene some specified provisions of any law orsome specified order, rule, declaration or bye-law made under any law;(b)that the application for such permission does not contain theparticulars or is not prepared in the manner required under rules or bye-
