Section 220(2)(a) in Karnataka Municipal Corporations Act, 1976

[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

State of Karnataka - Subsection

Section 220(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)the power of the corporation,-

(i)to stop the supply of water, whether for domestic purposes or not, or for gratuitous use; and

(ii)to prohibit the sale and use of water for the purpose of business;