Section 170(7) in Karnataka Municipalities Act, 1964
(7)If the municipal council requires further information from the applicant under sub-section (4), no steps shall be taken by him to form the extension or lay-out or make the street until orders have been passed by the Municipal Council after the receipt of such information:Provided that the passing of such orders shall not, in any case, be delayed for more than six months after the municipal council has received all the information which it considers necessary to enable it to deal finally with the said application.
