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State of Karnataka - Section

Section 253 in Karnataka Municipal Corporations Act, 1976

253. Power to require railway level, etc., to be raised or lowered.

- If the corporation conducts any pipe or drain or other work connected with the water supply or drainages of the city across a line of railway, it may, with the sanction of the Government and at the cost of the corporation fund, require the railway administration to raise or lower the level thereof.