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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(2)(b) in Karnataka Municipalities Act, 1964

(b)all public streams, tanks, reservoirs, cisterns, wells, springs, aqueducts, conduits, tunnels, pipes, pumps and other water works and all bridges, buildings, engines, works, materials and things connected therewith, or appertaining thereto, and also any adjacent land not being private property appertaining to any public tank or well;