Section 337(1)(a) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 337(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)that any building or portion thereof is, by reason of its having no plinth or having a plinth of insufficient height or by reason of the want of proper drainage or ventilation or by reason of the impracticability of cleaning, attended with danger of disease to the occupier thereof or to the inhabitants of the neighourhood, or is for any reason likely to endanger the public health or safety, or

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State of Karnataka - Subsection

Section 337(1)(a) in Karnataka Municipal Corporations Act, 1976