Section 144(1)(i) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 144(1)(i) in Karnataka Municipal Corporations Act, 1976

(i)the meters, connection-pipes and all other works necessary for and incidental to such supply and all repairs, extensions and alterations of such works shall be under the control of the corporation and the expense thereof shall, so far as not inconsistent with the rules or bye-laws be defrayed by the person liable for the charges or payments fixed in respect of such supply; and

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State of Karnataka - Subsection

Section 144(1)(i) in Karnataka Municipal Corporations Act, 1976