Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Karnataka - Subsection

Section 144(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)arrange with any person on his application to supply on payment, periodically or otherwise, water belonging to the corporation, in such quantities or for such purposes (whether domestic, ornamental, or irrigational or far trade, manufacture or any other purpose), on such terms and subject to such conditions as it shall fix by agreement with such person: