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[Cites 0, Cited by 0] [Section 295(3)] [Section 295] [Entire Act]

State of Karnataka - Subsection

Section 295(3)(l) in Karnataka Municipal Corporations Act, 1976

(l)in the case of wells, dimensions of the well, the manner of enclosing it and if the well is intended for drinking purposes, the means which shall be used to prevent pollution of water.