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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Karnataka - Subsection

Section 195(2) in Karnataka Municipal Corporations Act, 1976

(2)When an application under sub-section (1) is received, the Commissioner may, subject to such charges and rates as may be fixed by the bye-laws, lay or allow to be laid the necessary pipes and water fittings of such dimensions and description as may be prescribed by the bye-laws and may arrange for the supply of water through such pipes and fittings.