Section 60(4) in Karnataka Housing Board Act, 1962
(4)If a notice served on the Board under sub-section (1) is not complied with, then, after the expiration of the time specified in the notice or, if an appeal or an application for review has been made against the notice and upon that appeal or application for review the notice has been confirmed with or without variation, after the expiration of twenty-one days from the final determination of the appeal or application for review, or of such longer period as the State Government, in determining the appeal or application for review, may fix, the State Government or the local authority or the court, as the case may be, may itself cause the work required by the notice, or by the notice as varied by t he State Government, to be done.
