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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Karnataka - Subsection

Section 252(1) in Karnataka Municipalities Act, 1964

(1)Whenever the municipal council considers the interior of a building is so overcrowded as to be or to be likely to become dangerous or prejudicial to the health of the inhabitants of that or of any neighbouring building the municipal council may cause proceedings to be taken before a magistrate of the first class for the purpose of obtaining an order to prevent such overcrowding.