Section 187(5) in Karnataka Municipalities Act, 1964
(5)A building proposed in a notice given under sub-section (1) may be proceeded with in such manner, as may have been specified in such notice, as is not inconsistent with any provision of this Act or any rule or bye-law for the time being in force thereunder, in the following cases, that is to say:-(a)in case the municipal council, within one month from the receipt of the notice given under sub-section (1), has neither,-(i)passed orders under sub-section (3), and served notice thereof in respect of the intended work; nor(ii)issued under sub-section (4), any provisional order or any demand for further particulars;(b)in case the municipal council having issued such demand for, and having received in accordance with the bye-laws in force in this behalf, such further particulars, has issued no further orders within one month from the receipt of such particulars.
