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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Karnataka - Subsection

Section 5C(2) in Karnataka Slum Areas (Development) Act, 1973

(2)The Board shall serve a copy of the provisional order made under sub-section (1) on the owner or builder or the occupier of the building together with a notice requiring him to show cause within a reasonable time to be specified in such notice why the order should not be confirmed.