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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1)(i) in Karnataka Panchayat Raj Act, 1993

(i)the owner or occupier of any building or any hut or the owner of any privy to remove such hut or privy either wholly or in part;