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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Karnataka - Subsection

Section 242(f) in Karnataka Municipalities Act, 1964

(f)save with the written permission of the Municipal Commissioner or Chief Officer and in such manner as he may authorise, stores or uses night soil, cow-dung, manure, rubbish or any other substance emitting an offensive smell; or