Section 115(1) in Karnataka Municipal Corporations Act, 1976
(1)[xxx] [Omitted by Act 31 of 2001 w.e.f. 19.11.2001.] If any building in the city is constructed or re-constructed, the owner shall give notice thereof to the Commissioner, within fifteen days from the date of completion or occupation of the building whichever is earlier.(b)[ xxx] [Omitted by Act 31 of 2001 w.e.f. 19.11.2001.](c)[ xxx] [Omitted by Act 31 of 2001 w.e.f. 19.11.2001.]
