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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

State of Karnataka - Subsection

Section 226(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)a drain be constructed of such size, materials and description, at such level and with such fall as shall appear to the Commissioner to be necessary for the effectual drainage of such premises;