Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 214(1)] [Section 214] [Entire Act]

State of Karnataka - Subsection

Section 214(1)(b) in Karnataka Municipalities Act, 1964

(b)within a reasonable time to be specified in the notice, cleanse any such source of water supply from silt, refuse and decaying vegetation, or