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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(1)(f) in Karnataka Municipal Corporations Act, 1976

(f)if the owner or occupier refuses to admit the Commissioner or any person authorised by him in this behalf into the premises which he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents the Commissioner or any person authorised by him doing such work, from placing or removing such apparatus or making such examination or inquiry;