Section 60(2) in Karnataka Housing Board Act, 1962
(2)Where the State Government or any local authority or any court notified by the State Government in this behalf, upon consideration of any representation or of a report from any of its officers or other information received by it, is satisfied that any housing accommodation under the control of the Board is in any respect not in a good habitable condition, it may, unless it is satisfied that it is not capable at a reasonable expense of being brought to a habitable condition, serve upon the Board a notice requiring it, within such reasonable time, not being less than twenty-one days as may be specified in the notice, to execute the works specified in the notice, and stating that in the opinion of the State Government, the local authority or the court, as the case may be, those works will bring the house to a good habitable condition.
