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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Karnataka - Subsection

Section 219(2) in Karnataka Municipal Corporations Act, 1976

(2)Nothing in clause (b) of sub-section (1) shall apply to a consumer closing the stopcock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply will be affected thereby.