Section 262 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
262. specified in the notice for the abatement of such nuisance.
Fencing of buildings or lands and pruning of hedges and trees.- TheChief Commissioner may by notice require the owner or occupier of any building or landnear a public street to,-(a)fence the same to the satisfaction of the Chief Commissioner; or(b)trim or prune any hedges bordering on the said street so that theymay not exceed such height from the level of the adjoining roadway as theChief Commissioner may determine; or(c)cut and trim any hedges and trees overhanging the said street andobstructing it or the view of traffic or causing it damage; or(d)lower an enclosing wall or fence which by reason of its height and
