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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Karnataka - Subsection

Section 221(3) in Karnataka Municipal Corporations Act, 1976

(3)For the purposes of enlarging, deepening or otherwise repairing or maintaining any such sewer or sewage disposal work so much of the sub-soil appertaining thereto as may be necessary for the said purpose shall be deemed also to vest in the corporation.