Section 198 in Karnataka Municipal Corporations Act, 1976
198. Power to lay mains.
(1)Notwithstanding anything contained in any other law for the time being in force, the corporation may lay a main whether within or outside the local limits of the city,-(a)in any street or any land vested in the Government, the corporation or any other local authority;(b)with the consent of every owner and occupier of any land not forming part of a street, in, over or on that land,and may inspect, repair, alter or renew or may at any time remove any main so laid:Provided that where the consent required for the purpose of this sub-section is withheld, the corporation may, after giving the owner or occupier of the land a written notice of its intention so to do, lay the main in, over or on that land without such consent.(2)Where the corporation, in exercise of the powers under this section, lays a main in, over or on any land not forming part of a street or land referred to in clause (b) of sub-section (1), or inspects, repairs, alters, renews or removes a main so laid in, over or on any such land it shall pay compensation to every person interested in that land for any damage done to, or injurious affection of that land by reason of the inspection, laying, repair, alteration, renewal or removal of the main.
