Section 176(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)Such sanction may be refused if -(i)the proposed street would conflict with any arrangements whichhave been made or which are, in the opinion of the Kshettra Panchayat, likely to be made for carrying out any general scheme of a street improvement; or(ii)the proposed street does not conform to the provisions of the Act, rules and bye-laws referred to in sub-section (2); or(iii)the proposed street is not designed so as to connect at least one end with a public street.
