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[Cites 0, Cited by 0] [Section 460] [Entire Act]

State of Karnataka - Subsection

Section 460(2) in Karnataka Municipal Corporations Act, 1976

(2)The Commissioner or such authorised person shall, before entering on any land under sub-section (1), give the owner and occupier three days' previous notice of the intention to make such entry, and state the purpose thereof, and shall if so required by the owner or occupier, fence off so much of the land as may be required for such purpose.