Section 263 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
263. situation obstructs the view of traffic so as to cause danger.
Building unfit for human habitation.- (1) If any building or portionthereof, intended for or used as a dwelling-place appears to the Chief Commissioner to beunfit for human habitation he may apply to the standing committee to prohibit thefurther use of such building for such purpose, and the standing committee may, aftergiving the owner and occupiers thereof a reasonable opportunity of showing cause whysuch order should not be made, make a prohibitory order as aforesaid.(2)When any such prohibitory order has been made, the ChiefCommissioner shall communicate the purport thereof to the owner and occupierof the building and on expiry of such period as is specified in the notice, not being
