Section 9(2)(iii) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

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State of Karnataka - Subsection

Section 9(2)(iii) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985

(iii)execute such repairs as it may consider necessary and the cost of such maintenance, removal, alteration or repairs shall be recoverable from the owner or the person or authority in occupation in such manner as may be prescribed.

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State of Karnataka - Subsection

Section 9(2)(iii) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985