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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Karnataka - Subsection

Section 221(1) in Karnataka Municipal Corporations Act, 1976

(1)All public sewers, all sewers in, alongside or under any public street within the city and all sewage disposal works whether constructed out of the corporation fund or otherwise, and all works materials and things appertaining thereto, shall vest in the corporation.