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[Cites 0, Cited by 15] [Section 187(9)] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(9)(a) in Karnataka Municipalities Act, 1964

(a)If the Municipal Commissioner or Chief Officer is satisfied,-
(i)that the construction, reconstruction or erection of a building,-
(A)has been commenced without obtaining the permission of the municipal council; or
(B)is being carried on, or has been completed otherwise than in accordance with the plans or particulars on which the permission was granted; or
(C)is being carried on, or has been completed in breach of any of the provisions of this Act or of any rule or bye-law made under this Act or of any direction or requisition lawfully given or made under this Act or such rules or bye-laws, or
(ii)that any alterations required by any notice issued under sub­section (8) have not been duly made, he may make a provisional order requiring the owner or the builder to demolish the work done, or so much of it as, in the opinion of the Municipal Commissioner or Chief Officer, has been unlawfully executed, or make such alterations as may, in the opinion of the Municipal Commissioner or Chief Officer, be necessary to bring the work into conformity with this Act, rules, bye-laws, direction or requisition as aforesaid, or with the plans or particulars on which such permission was based, and may also direct that until the said order is complied with, the owner or builder shall refrain from proceeding with the building.