Section 271 in Karnataka Municipal Corporations Act, 1976
271. Powers to prescribe building line and street alignment.
- The standing committee may,-(a)prescribe for any public street, a building line or a street alignment or both a building line and a street alignment;(b)from time to time, but subject in each case to its receiving the authority of the corporation in that behalf, define a fresh line in substitution for any line so defined or any part thereof, provided that such authority shall not be accorded,-(i)unless, at least one month before the meeting of the corporation at which the matter is considered, public notice of the proposal has been given by the Commissioner by advertisment in the local newspapers and in the official Gazette, and also special notice thereof, signed by the Commissioner has been put up in the street or part of the street for which fresh line is proposed to be defined; and(ii)until the corporation has considered all objections to the said proposals made in writing and delivered at the corporation office not less than three clear days before the day of such meeting.
