Section 4 in Karnataka Slum Areas (Development) Act, 1973
4. Registration of building in slum areas.-
(1)(a)Within the period specified in clause (b), the owner or occupier of every building situated in any slum area shall send to the prescribed authority a statement in such form as may be prescribed.(b)The statement under clause (a) shall be sent within such period as may be prescribed.(2)On receipt of the statement under sub-section (1) the prescribed authority shall, on being satisfied about the correctness of the statement, register the building in a register maintained for the purpose and containing such particulars as may be prescribed and shall issue in the prescribed form, a registration certificate to the owner or occupier of the building.
