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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Karnataka - Subsection

Section 340(2) in Karnataka Municipal Corporations Act, 1976

(2)If after reasonable inquiry it appears to the Commissioner that there is no owner or occupier to whom notice can be given under any section in this Chapter he may himself take such order with the property mentioned in such section as may appear to him to be necessary and may recover the expense incurred by selling such property (not being land) or any portion thereof.