Legal Document View

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
[Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act]

State of Karnataka - Subsection

Section 84(3)(a) in Karnataka Municipalities Act, 1964

(a)to supply or extend to, or for the benefit of, any person or [municipal area] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.</p>[buildings or vacant lands]</span></a> in any place whether such place is or is not within the limits of the said <SPAN class=amd2><A TITLE =], any quantity of water or electrical energy not required for the purpose of this Act within the said [buildings or vacant lands] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.</p>[municipal area]</span></a>, of the advantages afforded by the system of such drainage works on such terms and conditions, with regard to payment and to the continuance of such supply or advantages, as shall be settled by agreement between the municipal council and such person or the occupier or owner of such <SPAN class=amd2><A TITLE =], or