Section 46(1) in Karnataka Housing Board Act, 1962
(1)Subject to any rules made by the State Government in this behalf and without prejudice to the provisions of section 45, where any person is in arrears of rent payable in respect of any Board premises [or any arrears of instalment of loan or other dues payable to the Board] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.], the competent authority may, by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that person to pay the same within such time not being less than thirty days as may be specified in the notice. If such person refuses or fails to pay the arrears of rent [or arrears of instalments of loan or other dues] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] within the time specified in the notice, such arrears may be recovered as arrears of land revenue [or by distraint and sale of movable property of the defaulter, by such officer, in such manner and in accordance with such procedure as may be prescribed] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.]
