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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(k) in Karnataka Municipalities Act, 1964

(k)supplying, constructing and maintaining receptacles, fittings, pipes and other appliances whatsoever on or for the use of private premises for receiving and conducting the sewage thereof into a sewer under the control of the municipal council;