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[Cites 0, Cited by 0] [Section 187(9)] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(9)(d) in Karnataka Municipalities Act, 1964

(d)If within a reasonable time mentioned in the order made under clause (c), the owner does not comply with it, the Municipal Commissioner or Chief Officer may take any measures or do anything which may, in his opinion, be necessary for giving due effect to the order.