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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Karnataka - Subsection

Section 234(2) in Karnataka Municipal Corporations Act, 1976

(2)If any private street be constructed or any building, wall, fence or structure erected on any sewer as aforesaid without the written permission of the Commissioner, the Commissioner may remove or otherwise deal with the same as he thinks fit.