Section 231(1) in Karnataka Municipalities Act, 1964
(1)Where a city municipal council upon any information in its possession is satisfied that any building is unfit for human habitation and is not capable at a reasonable expense of being rendered so fit it shall serve upon the owner of the building and upon any other person having an interest in the building, whether as a lessee, mortgagee or otherwise a notice to show cause within such time as may be specified in the notice as to why an order of demolition of the building should not be made.
