Section 231 in Karnataka Municipal Corporations Act, 1976
231. Power to require owner to carry out certain works for satisfactory drainage.
- For the purpose of efficient drainage of any premises, the Commissioner may, by notice in writing,-(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or owners of such buildings with such materials and in such manner as may be approved by the corporation; and(b)require such paving to be kept in proper repair.
