Section 8 in Karnataka Regularisation of Unauthorised Constructions in Urban Areas Act, 1991
8. Unauthorised constructions not regularised to be demolished.
- All unauthorised constructions which are not regularised under this Act shall be liable for demolition and [the supply of water or electricity shall be liable to be disconnected without notice and] [Substituted by Act 9 of 1994 w.e.f. 1.8.1992] the persons who have made such constructions shall be liable to be evicted summarily in accordance with the relevant law.
