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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(1)(a) in Karnataka Highways Act, 1964

(a)the rights of any local authority to make any excavation for the purpose of laying, making, altering, repairing or renewing any sewer, drain, water course or other work; or