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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3)(ii) in Karnataka Highways Act, 1964

(ii)permission under clause (b) of sub-section (1) to the erection or alteration of a building or laying out any means of access to a highway which conforms to the requirements of public health and welfare, and of safety and convenience of traffic on the adjoining road shall neither be withheld nor made subject to unreasonable conditions: