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[Cites 0, Cited by 0] [Section 236(3)] [Section 236] [Entire Act]

State of Karnataka - Subsection

Section 236(3)(b) in Karnataka Municipal Corporations Act, 1976

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of laying such sewer; and