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[Cites 0, Cited by 0] [Section 274(1)] [Section 274] [Entire Act]

State of Karnataka - Subsection

Section 274(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)require the said owner on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf and show cause why such building or any part thereof which is within the regular line of the street shall not be pulled down and the land within the said line acquired by the Commissioner.