Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 228] [Entire Act] State of Karnataka - Subsection Section 228(ii) in Karnataka Municipal Corporations Act, 1976 (ii)the expenses of the construction of any drain so provided by the Commissioner and of any work done under clause (a) shall be borne by the corporation.
