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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)if any charges or any other sum due for water or for the cost of making a connection or the hire of a meter or the cost of carrying out any work or test connected with the water supply which is chargeable to any person by or under this Act is not paid within fifteen days after a bill for such charges or sums has been presented or served;