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[Cites 0, Cited by 7] [Section 322] [Entire Act]

State of Karnataka - Subsection

Section 322(1) in Karnataka Municipal Corporations Act, 1976

(1)If any structure be deemed by the Commissioner to be in a ruinous state or dangerous to passers by or to the occupiers of neighbouring structures, the Commissioner may, by notice require the owner or occupier to fence off, take down, secure or repair such structure so as to prevent any danger therefrom.