Section 111(2) in Karnataka Municipalities Act, 1964
(2)In the event of the death of any person primarily liable as aforesaid, the person on whom the title of the deceased devolves, shall give notice of such devolution to the [Municipal Commissioner or the Chief Officer] [Substituted by Act 31 of 2003 w.e.f. 20-8-2003.] within six months from the date of death of the deceased.
