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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Greater Bengaluru City Corporation -

Section 4(4)(4) in Bangalore Mahanagara Palike Building Bye-laws 2003

4.1.1Subject to sections 303 and 304 of the Act, the Authority, after having examined the application for licence, may either grant the licence as per the proposal or with such modifications or conditions as it may deem necessary or refuse licence and thereupon shall communicate its decision to the applicant within 30 days as per KMC Act in the proforma given in Schedule V-A or Schedule V-B.