Section 143(3) in Karnataka Municipalities Act, 1964
(3)Where the property is in the area under the control of the municipal council, the warrant shall be addressed to an officer of the municipal council. Where the property is in another [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] constituted under this Act or [the Karnataka Municipal Corporations Act, 1976] [Substituted by Act 22 of 2000 w.e.f. 29-11.2000.], or in a cantonment or in a place which is not a [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] constituted under this Act, the warrant shall be addressed to the Municipal Commissioner or Chief Officer of the Corporation or of the municipal council concerned or the Executive Officer of the cantonment or to the Tahsildar of the taluk, as the case may be:provided that such Municipal Commissioner, Chief Officer, Executive Officer or Tahsildar may endorse such warrant to a subordinate officer.
