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[Cites 0, Cited by 0] [Section 337(1)] [Section 337] [Entire Act]

State of Karnataka - Subsection

Section 337(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)that a block or group of buildings, is, for any of the said reasons, or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid, he may by notice require the owners occupiers of such buildings or portions of buildings, or at his option the owners of the land occupied by such buildings or portions of buildings to execute such works or to take such measure as he may deem necessary for the prevention of such danger.