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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Greater Bengaluru City Corporation -

Section 32(9) in Bangalore Development Authority Act, 1976

(9)Any person who forms or attempts to form any extension or layout in contravention of the provisions of sub-section (1) or makes any street without or otherwise than in conformity with the orders of the Authority under this section, shall be liable, on conviction, to a fine which may extend to ten thousand rupees.