Section 171(1)(a) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 171(1)(a) in Karnataka Municipalities Act, 1964

(a)require the offender to show sufficient cause, by a written statement signed by him and sent to the municipal council on or before such day as may be specified in the notice, why such extension, lay-out or street should not be altered to the satisfaction of the municipal council or if such alteration be deemed impracticable by the municipal council, why such extension, lay-out or street should not be demolished, or

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State of Karnataka - Subsection

Section 171(1)(a) in Karnataka Municipalities Act, 1964