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

State of Karnataka - Subsection

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

(b)the regulation in any manner not specifically provided for in this Act, of the construction, alteration, maintenance, preservation, cleaning and repairs of sewers, ventilation shafts, pipes, latrines, urinals, cesspools and other sewerage works;