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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Karnataka - Subsection

Section 195(1) in Karnataka Municipal Corporations Act, 1976

(1)The Commissioner may with the sanction of the standing committee supply water for any purposes other than a domestic purpose on such terms and conditions consistent with the bye-laws made thereunder on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.