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[Cites 0, Cited by 0] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(2) in Karnataka Municipal Corporations Act, 1976

(2)If immediate action is necessary the Commissioner may himself, before giving such notice or before the period of notice expires, take such temporary measures as he thinks fit to prevent danger and the cost of doing so shall be recoverable from the owner in the manner provided in section 470.