Section 60(5) in Karnataka Housing Board Act, 1962
(5)Any expenses incurred by the State Government or a local authority or a court under sub-section (4), together with interest at six percent per annum, from the date when a demand for the expenses is served until payment, may be recovered from the Board summarily as if the notice of demand were a decree of a civil court, and any civil court of competent jurisdiction shall execute such notice of demand as if it were a decree of such court.
