Section 273(1) in Karnataka Municipal Corporations Act, 1976
(1)When any building or part thereof abutting on a public street is within a street alignment defined under section 271 the Commissioner may, whenever it is proposed,-(a)to rebuild such building or take it down to an extent exceeding one-half thereof above the ground level such half to be measured in cubic meter; or(b)to remove, reconstruct or make any addition to any portion of such building which is within the street alignment, in the order which he issues concerning the re-building, alteration or repair of such building require such building to be set back to the street alignment.
