Section 2(24)(c) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 2(24)(c) in Karnataka Municipalities Act, 1964

(c)the drains abutting to any such street, public bridge or causeway and the land, whether covered or not by any pavement, verandah, or other structure, which lines on either side of the roadway up to the boundaries of the adjacent property, whether that property is private property or property belonging to the Government or the municipal council, and

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State of Karnataka - Subsection

Section 2(24)(c) in Karnataka Municipalities Act, 1964