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[Cites 0, Cited by 0] [Section 308(1)] [Section 308] [Entire Act]

State of Karnataka - Subsection

Section 308(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)contravenes any of the provisions of this Act or any rule, bye-law, order or declaration made under this Act, he may by notice require the owner of the building within a period state either,-
(i)to show cause why such alterations should not be made, or
(ii)to make such alterations as may be specified in the said notice with the object of bringing the work into conformity with the said plans, specifications or provisions.