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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(1)(g) in Karnataka Municipal Corporations Act, 1976

(g)if any pipes, taps, works or fittings connected with the water supply are found on examination by the Commissioner or any person authorised by him to be out of repair to such an extent as to cause waste or contamination of water;