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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

Greater Bengaluru City Corporation -

Section 32(6)(i) in Bangalore Development Authority Act, 1976

(i)if the proposed street would conflict with any arrangements which have been made or which in the opinion of the Authority is likely to be made for carrying out any general scheme of street improvement or other schemes of development or expansion by the Authority; or