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[Cites 0, Cited by 1] [Section 461(1)] [Section 461] [Entire Act]

State of Karnataka - Subsection

Section 461(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)the Commissioner or any officer duly authorised by him may also enter into or on any building or land where such act is done and take all such steps as may be necessary to prevent the continuance of such act; and