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[Cites 0, Cited by 0] [Section 179(1)] [Section 179] [Entire Act]

State of Karnataka - Subsection

Section 179(1)(a) in Karnataka Municipalities Act, 1964

(a)at least one month previous to prescribing such line or such fresh line, as the case may be, the municipal council shall notify the same in the official Gazette and shall give public notice of it and it shall also put up special notice thereof in the street or part of the street for which such line or such fresh line is proposed to be prescribed and shall further give notice to the owners or occupiers of the lands affected by such alignment;