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[Cites 0, Cited by 0] [Section 225(1)] [Section 225] [Entire Act]

State of Karnataka - Subsection

Section 225(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)to construct a closed cesspool or soakage pit and fittings as may appear to the Commissioner necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matters from and conveying the same of the said premises and of effectually flushing such drain and every fixture connected therewith;