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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Karnataka - Subsection

Section 189(2) in Karnataka Municipal Corporations Act, 1976

(2)If any building wall or other structure be so erected or any street be so constructed, the Commissioner may cause the same to be removed or otherwise dealt with as shall appear to him fit and the expenses thereby incurred shall be paid by the person contravening the provisions of sub-section (1).