Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1)(ii) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

(ii)to remove or alter any projection, encroachment or obstruction in or over any such park or play field or to execute such repairs to any building in such park or play-field as the executive authority may consider necessary within the date specified in the notice.