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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Karnataka - Subsection

Section 75(1)(iv) in Karnataka Panchayat Raj Act, 1993

(iv)the owner or occupier of any land or building which contains a well, pool, ditch, pit, pond, tank or any place containing or used for the collection of any drainage, filth or stagnant water, which is injurious to health or offensive to the neighbourhood or is otherwise a source of nuisance to cause the same to be filled up, cleansed or deepened or to cause the water to be removed therefrom or drained off or to take such other action therewith, as may be deemed necessary by the Grama Panchayat;