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[Cites 0, Cited by 0] [Section 317(1)] [Section 317] [Entire Act]

State of Karnataka - Subsection

Section 317(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)that the work or the use of the site for the work would contravene some specified provision of any law or some specified rule, bye-law, order or declaration made under any law;