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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Karnataka - Subsection

Section 100(2)(b) in Karnataka Panchayat Raj Act, 1993

(b)there have been provided for and set up in such building and in the land appurtenant thereto all such appliances and fittings as may appear to the Grama Panchayat to be necessary for the purposes of gathering and receiving the drainage from , and conveying the same off, the said building and the said land and of effectually flushing the drain of the said building and every fixture connected therewith.