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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1)(b) in Karnataka Slum Areas (Development) Act, 1973

(b)any building being unfit for human habitation in a slum area can be rendered fit for human habitation, it may serve upon the owner of the slum area or part thereof or of the building, as the case may be, a notice requiring him within such time not being less than sixty days, as may be specified in the notice, to execute the works of improvement specified therein: