Section 335 in Karnataka Municipal Corporations Act, 1976
335. Fencing of buildings or lands and pruning of hedges and trees.
- The Commissioner may by notice require the owner or occupier of any building or land near a public street to,-(a)fence the same to the satisfaction of the Commissioner; or(b)trim or prune any hedges bordering on the said street so that they may not exceed such height from the level of the adjoining roadway as the Commissioner may determine; or(c)cut and trim any hedges and trees overhanging the said street and obstructing it or the view of traffic or causing it damage; or(d)lower an enclosing wall or fence which by reason of its height and situation obstructs the view of traffic so as to cause danger.
