Section 27B in Karnataka Slum Areas (Development) Act, 1973
27B. Recovery of sums due to the Board.-
(1)All cost damages, penalties, charges, rent contribution or any other sum which under this Act or any rule made thereund r are due by any person to the Board be demanded by the prescribed authority by issuing a notice of demand to such person and indicating therein the liability incurred in default of payment, and may be recovered in the prescribed manner if within one month from the date of service of notice, such person does not make payment to the Board;(2)Any person disputing the demand made in the notice issued under sub-section(1) may prefer an appeal under section 59, within thirty days from the date of service of the notice and the provisions of that section shall mutatis mutandis apply;
