Section 59(3) in Karnataka Housing Board Act, 1962
(3)If in the opinion of the Board any person in occupation of any such accommodation fails or ceases to comply with any of the conditions referred to in subsection (1) it may, by notice in writing, require him to vacate the accommodation on or before such date, not being less than thirty days after the service of the notice; and the occupation of such accommodation by such person or any dependent of his after the date so specified shall be unlawful and such person or dependent may be evicted accordingly from such accommodation in accordance with the provisions of Chapter VI.
