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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Karnataka - Subsection

Section 242(2)(o) in Karnataka Municipal Corporations Act, 1976

(o)the provision and maintenance of such meters as may be required to measure the volume of any effluent being discharged from any trade premises into corporation sewers, and the testing of such meters.