Section 186 in Karnataka Municipal Corporations Act, 1976
186. Application of [certain provisions of this Chapter] [Subtituted by Act 31 of 2001 w.e.f. 19.11.2001.].
- [Provisions of sections 187 to 244] [Subtituted by Act 31 of 2001 w.e.f. 19.11.2001.] shall not apply to any city for which separate water supply and sewerage arrangements are made by or under any law for the time being in force.
