Section 356 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
356. rent then or thereafter due by him to the owner.
Time for complying with order and power to enforce in default.- (1)Whenever by any notice, requisition or order made under this Act or under any rule, bye-law or regulation made under it, any person is required to execute any work, or to takeany measures or do anything, a reasonable time shall be named in such notice,requisition or order within which the work shall be executed, the measures taken, or thething done.(2)If such notice, requisition or order is not complied with within the
