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[Cites 0, Cited by 8] [Section 187(9)] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(9)(c) in Karnataka Municipalities Act, 1964

(c)If the owner fails to show cause to the satisfaction of the Municipal Commissioner or Chief Officer, he may confirm the order, with any modification he may think fit to make and such order shall then be binding on the owner.