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[Cites 0, Cited by 0] [Section 170(6)] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(6)(i) in Karnataka Municipalities Act, 1964

(i)if the proposed street would conflict with any arrangements which have been made or which are, in the opinion of the municipal council, likely to be made, for carrying out any general scheme of street improvement or other schemes of improvement or expansion by the municipal council,