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State of Karnataka - Section

Section 197 in Karnataka Municipal Corporations Act, 1976

197. Public water supply.

(1)The corporation shall provide a supply of wholesome drinking water within the city and shall erect sufficient stand pipes, fountains and other conveniences for the gratuitous supply of water.
(2)The Commissioner may close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.