Section 53 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
53. meaning as in section 49.
Eviction from requisitioned premises.- (1) Any person remaining inpossession of any requisitioned premises in contravention of any order made undersection 49, may be summarily evicted from the premises by any officer empowered by therequisitioning authority in this behalf.(2)Any officer so empowered may after giving to any woman not appearingin public, reasonable warning and facility to withdraw, remove or open any lockor bolt or break open any door of any building or do any other act necessary for
