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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Karnataka - Subsection

Section 219(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to the corporation; or