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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(4) in Karnataka Municipalities Act, 1964

(4)Within six months after the receipt of any application under sub­section (2), the municipal council shall either sanction the forming of the extension or lay-out or making of street on such conditions as it may think fit or disallow it, or ask for further information with respect to it.