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 203(1)] [Section 203] [Entire Act] State of Karnataka - Subsection Section 203(1)(a) in Karnataka Municipal Corporations Act, 1976 (a)he shall give to the Commissioner fourteen days notice of his intention to lay the necessary supply pipe; and