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[Cites 0, Cited by 0] [Section 315(2)] [Section 315] [Entire Act]

State of Karnataka - Subsection

Section 315(2)(b) in Karnataka Panchayat Raj Act, 1993

(b)for the prohibition of the removal or use for drinking purposes of any water from any stream, tank, well or other source, where such removal or use causes, or is likely to cause disease or injury to health and for the prevention of such removal or use by the filling in or covering over of such tank or well, or by any other method which may be considered advisable;