Section 27B(1) in Karnataka Slum Areas (Development) Act, 1973
(1)All cost damages, penalties, charges, rent contribution or any other sum which under this Act or any rule made thereund r are due by any person to the Board be demanded by the prescribed authority by issuing a notice of demand to such person and indicating therein the liability incurred in default of payment, and may be recovered in the prescribed manner if within one month from the date of service of notice, such person does not make payment to the Board;
