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State of Karnataka - Section

Section 12 in Karnataka Slum Areas (Development) Act, 1973

12. Obligation to clear area and demolish buildings.-

When a slum area has been declared to be a slum clearance area under sub-section (1) of section 11, the owners of the lands and the buildings in that area shall clear the area and demolish the buildings before the expiration of such period as may be prescribed.