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[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Karnataka - Subsection

Section 282(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)show sufficient cause, by a written statement signed by him and sent to the Commissioner on or before such day as may be specified in the notice why such street should not be altered to the satisfaction of the Commissioner, or is such alteration be impracticable, why such street should not be demolished; or