Section 32(6) in Bangalore Development Authority Act, 1976
(6)Such sanction may be refused,-(i)if the proposed street would conflict with any arrangements which have been made or which in the opinion of the Authority is likely to be made for carrying out any general scheme of street improvement or other schemes of development or expansion by the Authority; or(ii)if the proposed street does not conform to the provisions of the Act, rules and bye-laws referred to in sub-section (3), or(iii)if the proposed street is not designed so as to connect at one end with a street which is already open ; or(iii-a) if the proposed extension or lay out is on the land which is proposed to be acquired for the purpose of the development scheme under this Act, and in respect of which a notification under sub-section (3) of section 17 is already published; or(iv)if the layout in the opinion of the Authority cannot be fitted with any existing or proposed expansion or development schemes of the Authority.
