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[Cites 0, Cited by 0] [Section 461(1)] [Section 461] [Entire Act]

State of Karnataka - Subsection

Section 461(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)the Commissioner may, by notice, require the person so doing such act to alter, remove, or as far as practicable restore to its original state the whole or any part of any property, movable or immovable, public or private, affected thereby within a time to be specified in the notice.