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[Cites 0, Cited by 0] [Section 305] [Entire Act]

State of Karnataka - Subsection

Section 305(1) in Karnataka Municipal Corporations Act, 1976

(1)Notwithstanding anything contained in section 303, if any street shown in the site plan is an intended private street, the Commissioner may at his discretion refuse to grant permission to construct a building, until the street is commenced or completed.