Section 252(4) in Karnataka Municipalities Act, 1964
(4)It shall be incumbent on any owner to whom a requisition is issued under sub-section (2), forthwith to give to so many of the lodgers, tenants or other actual inmates of the said building as may be necessary to fulfil the conditions prescribed thereby, written notice to vacate the said building within the period specified in such requisition and any such lodgers, tenants or inmates receiving such notice shall notwithstanding anything contained in any other law, be bound to comply therewith.
