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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Karnataka - Subsection

Section 144(1)(ii) in Karnataka Municipal Corporations Act, 1976

(ii)such supply of water shall be and shall be deemed to have been granted, subject to all such conditions as to the limit or stoppage thereof, and so to the prevention of waste or misuse, as are prescribed in the bye-laws for the time being in force.