Section 26 in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016
26. Duty to maintain streets etc.
- Notwithstanding anything contained in the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) it shall be incumbent on the Authority to make reasonable and adequate provision by any means or measures which it is lawfully competent to use or take, for the following matters, namely:-(a)the maintenance, keeping in repair, lighting and cleansing of the streets in the Sangolli Rayanna Kshetra;(b)the drainage, sanitary arrangement and water supply in respect of the streets in the Sangolli Rayanna Kshetra.
