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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Karnataka - Subsection

Section 241(d) in Karnataka Municipal Corporations Act, 1976

(d)obstruct any officer or other employees of the corporation in the discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any sewage work.