Section 34(8) in Karnataka Industrial Areas Development Act, 1966
(8)A copy of the order under sub-section (3) or a copy of the judgement or both, as the case may be, shall be forwarded to the Deputy Commissioner having jurisdiction, who shall thereupon proceed to recover the amount from the person concerned as if it were an arrears of land revenue.] [Section 34A inserted by Act 27 of 1978 w.e.f. 18.10.1978][34B. Resumption of the possession of premises including the residential tenements on breach of terms and conditions of lease or holding without authority. - (1) Where the Board is of the opinion that an allottee of any premises or part thereof or residential tenement in an industrial area or industrial estate has violated any of the terms or conditions of allotment or holds it without any authority it may, without prejudice to section 25 give notice to such allottee and Banks or Financial Institutions, in whose favour the Board has permitted the mortgage or leasehold rights of the premises, or residential tenement specifying the breaches of the terms and conditions of the allotment calling upon the allottee to remedy such breaches within a time stipulated in the notice.
