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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 295A] [Entire Act] State of Karnataka - Subsection Section 295A(b) in Karnataka Municipal Corporations Act, 1976 (b)"ground water recharge" means recharging of open well or the under ground water table as the case may be, by use of harvested rain water.
