Section 181(4) in Karnataka Municipalities Act, 1964
(4)When the amount of compensation has been so ascertained and determined or when a ruinous or dangerous building falling under subsection (1) has been demolished under the provisions of section 213 the municipal council may, after tendering the amount of compensation, if any, as may be payable, take possession of the land so added to the street, and, if necessary, may clear the same.
