Section 74(1) in Karnataka Panchayat Raj Act, 1993
(1)If it appears at any time to the Grama Panchayat that any building or any part thereof or any tree or branch of a tree is in a ruinous state or is likely to fall or is in any other way dangerous to any person occupying, resorting to or passing by the such building or the part thereof, or the tree or the branch of the tree, the Grama Panchayat may by written notice require the owner or occupier of such building or trees as the case may be,-(i)to pull down, lop or cut down; or(ii)to secure; or(iii)to remove; or(iv)to repair, such building or part of it or the tree or the branch of the tree, as the case may be, and to prevent all causes of danger therefrom.
