Section 58(20) in Karnataka Municipal Corporations Act, 1976
(20)the removal of obstructions and projections in or upon streets, bridges and other public places;[(20-A) removal of unauthorized cable including Optical Fiber Cables laid under, over, along, the across, in or upon any streets or property vested in the corporation] [Inserted by Act 55 of 2013 w.e.f.20.8.2013.]
