Section 252(2) in Karnataka Municipalities Act, 1964
(2)Such magistrate may on the production of a certificate by a Medical Officer or Health Officer stating his opinion that the overcrowding complained of is likely to cause disease or risk or risk of disease, and after such further enquiry, if any, as may appear to such magistrate necessary, require the owner of the building within a reasonable time, not being more than six weeks or less than ten days, to abate the number of lodgers, tenants or other inmates of the said building to such extent as he shall deem necessary to prescribe, or any pass such other order as he may deem just and proper.
