Section 272(1) in Karnataka Municipal Corporations Act, 1976
(1)No person shall construct any portion of any building within a street alignment defined under section 271, provided however that the Commissioner may in his discretion permit additions to a building to be made within a street alignment, if such addition merely add to the height and rest upon an existing building or wall, upon the owner of the building executing an agreement binding himself and his successors in interest,-(a)not to claim compensation in the event of the Commissioner at any time thereafter calling upon him or his successors to remove any building erected or added to in pursuance of such permission or any portion thereof; and(b)to pay the expenses of such removal:Provided that the Commissioner shall, in every case in which he gives permission, report his reasons, in writing to the standing committee.
