Section 25(4) in Karnataka Housing Board Act, 1962
(4)Nothing in this section shall affect the rights or powers of the corporation, municipal council, municipal committee or municipal body, [x x x] [Omitted by Act 8 of 1988 w.e.f. 1.5.1988.], [town panchayat or the Grama panchayat] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] or [mandal panchayat] [Substituted by Act 8 of 1988 w.e.f. 1.5.1988.] in or over any drain or water work in such street, square or land.
