Section 235 in Karnataka Municipal Corporations Act, 1976
235. Right of user of property for laying sewers.
(1)The corporation may place and maintain sewers over, under, along or across any immovable property whether within or outside the local limits of the corporation, without acquiring the same, and any officer or servant of the corporation may at any time for the purpose of examining, repairing, altering or removing any sewer enter on any property over, under, along or across which the sewers have been laid:Provided that the corporation shall not acquire any right other than a right of user in property over, under, along or across which any sewer is laid.(2)In exercise of the powers conferred under this section, the corporation shall cause as little damage as may be possible, and shall make full compensation for any damage caused by it.
