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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2) in Karnataka Panchayat Raj Act, 1993

(2)If it appears to the Grama Panchayat that the danger from a building or tree which is ruinous or about to fall is imminent, it may , before the period of notice expires, fence off, pull down, lop or cut down, secure or repair the said building or tree, as the case may be, or take such steps as may be required to arrest danger.