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

State of Karnataka - Subsection

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

(e)The Municipal Commissioner or Chief Officer may recover any reasonable expenses incurred under clause (d) from the person to whom the order was addressed in the same manner as tax on building under this Act, and may in taking measures utilise any materials found on the property concerned or may sell them and apply the sale proceeds towards the payment of the expenses incurred.