Section 222(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If the Chief Commissioner refuses to grant permission to erect or add toany building on the ground that the proposed site falls wholly or in part within astreet alignment prescribed under section 221 and if such site or portion thereofwhich falls within such alignment be not acquired on behalf of the corporationwithin one year after the date of such refusal, the corporation shall payreasonable compensation to the owner of the site.
