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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Karnataka - Subsection

Section 217(2) in Karnataka Municipal Corporations Act, 1976

(2)The expenses incurred or likely to be incurred by the corporation in the execution of any such work shall be payable by the said person and the expenses incurred by the corporation in connection with the maintenance of such work shall be payable by the person or persons enjoying the amenities and conveniences rendered possible by such work.