Section 260 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
260. clear of obstructions.
Removal of filth or noxious vegetation.- The Chief Commissioner may bynotice require the owner or occupier of any building or land (which appears to him to bein a filthy or unwholesome state or overgrown with any thick or noxious vegetation, treesor undergrowth injurious to health or offensive to the neighbourhood), to cleanse, clearor otherwise put the building or land in proper state or to clear away and remove suchvegetation, trees or under growth within twenty four hours or such longer period and in
