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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1)(v) in Karnataka Panchayat Raj Act, 1993

(v)the owner or occupier of any land overgrown with vegetation, undergrowth, prickly pear, or jungle, which is in any manner injurious to health or dangerous to the public or offensive to the neighborhood or an impediment to efficient ventilation, to cause it to be cleared of the vegetation, under-growth, prickly pear or jungle;