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[Cites 0, Cited by 0] [Section 468E] [Entire Act]

State of Karnataka - Subsection

Section 468E(1) in Karnataka Municipal Corporations Act, 1976

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 468A may be summarily evicted from the premises by any officer empowered by the requisitioning authority in this behalf.