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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Karnataka - Subsection

Section 217(1) in Karnataka Municipal Corporations Act, 1976

(1)When under the provisions of this Chapter any person may be required or is liable to execute any work, the corporation may, in accordance with the provisions of this Act and of any bye-laws made in this behalf, cause such work to be executed after giving such person an opportunity of executing the same within such time as may be specified by it for this purpose.