Section 238 in Karnataka Municipal Corporations Act, 1976
238. Power to affix shafts, etc., for ventilation of sewer or cesspool.
- For the purpose of ventilating any sewer or cesspool, whether vested in the corporation or not, the Commissioner may, in accordance with the bye-laws made in this behalf, erect upon any premises or affix to the outside of any building or to any tree any such shaft or pipe as may appear to it to be necessary.
