Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(2) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974 (2)If any person refuses or fails to comply with the order of eviction within forty-five days from the date of affixture of the order under sub-section
