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[Cites 0, Cited by 0] [Section 218(7)] [Section 218] [Entire Act]

State of Karnataka - Subsection

Section 218(7)(c) in Karnataka Municipal Corporations Act, 1976

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made by a licensed plumber.