Section 32(8) in Karnataka Urban Development Authorities Act, 1987
(8)If the Authority does not refuse sanction within six moths from the date of the application under sub-section (2) or from the date of receipt of all information asked for under sub-section (7), such sanction shall be deemed to have been granted and the applicant may proceed to form the extension or layout or to make the street, but not so as to contravene any or the provisions of this Act and the rules or bye-laws made under it.
