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[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

State of Karnataka - Subsection

Section 220(2)(g) in Karnataka Municipal Corporations Act, 1976

(g)the size, material, quality, description and position of the pipes and fittings to be used for the purpose of any connection with or any communication from any corporation water works and the stamping of pipes and fittings and fees for such stamping;