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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(6) in The Karnataka Tourism Trade (Facilitation and Regulation) Act, 2015

(6)The expenses and costs incurred, if any, the competent authority in removing or abating such nuisance, shall be recovered from the person who has caused such nuisance or from the owner or occupier of the object which has contributed to the nuisance, in the same manner as arrears of land revenue.