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[Cites 0, Cited by 1] [Section 187(7)] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(7)(b) in Karnataka Municipalities Act, 1964

(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 stated 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.