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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Karnataka - Subsection

Section 392(3) in Karnataka Municipal Corporations Act, 1976

(3)The Commissioner may, with the sanction of the corporation,-
(a)grant or refuse a licence; or
(b)postpone the grant of a licence until his objections to the site have been removed or the particulars called for by him have been furnished.