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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Karnataka - Subsection

Section 242(2)(j) in Karnataka Municipal Corporations Act, 1976

(j)the elimination from trade effluent before it enters corporation sewer, of any constituent which in the opinion of the corporation would, either alone or in combination with any matter with which it is likely to come into contact while passing through corporation sewers, injure or obstruct those sewers or make specially difficult or expensive the treatment or disposal of the sewage from those sewers;