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[Cites 0, Cited by 1] [Section 64(3)] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)by written notice require within a reasonable period to be specified therein , such building, alteration or addition to be altered or demolished as it may deem necessary for the promotion of public health or prevention of danger to life or property.