Section 71(1)(b) in Bangalore Development Authority Act, 1976

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Greater Bengaluru City Corporation -

Section 71(1)(b) in Bangalore Development Authority Act, 1976

(b)regulating the construction and reconstruction of building in regard to such matters as the following, namely:- the notice to be given previous to erection the plans to be submitted, the line of frontage with neighbouring buildings, the free space to be left about the buildings, the level and width of foundation, the stability of structure, the materials to be used and the provision to be made for the drainage and ventilation; and

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Greater Bengaluru City Corporation -

Section 71(1)(b) in Bangalore Development Authority Act, 1976