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[Cites 0, Cited by 0] [Section 197(3)] [Section 197] [Entire Act]

State of Karnataka - Subsection

Section 197(3)(c) in Karnataka Municipalities Act, 1964

(c)for discharging any responsibility attaching to him under the terms of the order as to maintaining, repairing, flushing, cleaning or emptying the said drain or any part thereof.