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Greater Bengaluru City Corporation -

Section 216 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

216. traffic in streets as stipulated under Section 69 of the Karnataka Police Act, 1963.

Owner’s obligation when dealing with land as building sites.-If theowner of any land utilizes, sells, leases out or otherwise disposes off any part of the landfor the construction of buildings, he shall lay down and make a street or streets giving