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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(2)(d) in Karnataka Urban Development Authorities Act, 1987

(d)the arrangement to be made for levelling, paving, metalling, flagging, channelling, swearing, draining, conserving and lighting the streets and for adequate drinking water supply.