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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Karnataka - Subsection

Section 200(1) in Karnataka Municipal Corporations Act, 1976

(1)The Commissioner shall fix hydrants on water mains (other than trunk mains) at such places as may be most convenient for affording a supply of water for extinguishing any fire which may break out and shall keep in good order and from time to time renew every such hydrant.