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 248(2)] [Section 248] [Entire Act]

State of Karnataka - Subsection

Section 248(2)(f) in Karnataka Municipalities Act, 1964

(f)power to provide the means, and to prescribe places, for disinfecting or washing, bedding or other articles which have been exposed to infection from any infectious disease and to direct the destruction thereof;