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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Karnataka - Subsection

Section 204(3) in Karnataka Municipal Corporations Act, 1976

(3)If an owner upon whom a notice has been served under sub-section (2) fails to comply therewith the corporation may itself execute the work which the owner was required to execute and recover the expenses reasonably incurred by it in executing the work as an arrear of water rate under this Act.