Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 289] [Entire Act] State of Karnataka - Subsection Section 289(2) in Karnataka Municipal Corporations Act, 1976 (2)The Commissioner shall cause such drain, street or premises to be sufficiently lighted or guarded during the night while under construction or repair.
