Section 215 in Karnataka Municipal Corporations Act, 1976
215. Right of user of conduits, lines, etc.
(1)The corporation may place and maintain conduits and lines of mains or pipes over, under, along or across any immovable property whether within or outside the local limits of the city without acquiring the same, and may at any time for the purpose of examining, repairing, altering or removing any conduits or lines of mains or pipes, enter on any property over, under, along or across which the conduits or lines of mains or pipes have been placed:Provided that the corporation shall not acquire any right other than a right of user in the property over, under, along or across which any conduit or line of mains or pipes is placed.(2)In the exercise of the powers conferred upon it by this section, the corporation shall cause as title damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by it.
