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[Cites 0, Cited by 0] [Section 255(1)] [Section 255] [Entire Act]

State of Karnataka - Subsection

Section 255(1)(i) in Karnataka Municipal Corporations Act, 1976

(i)provide or appoint in proper and convenient situations, depots or places for the temporary deposit of rubbish and filth and for the final disposal of filth and carcasses of animals.