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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Karnataka - Subsection

Section 242(2)(k) in Karnataka Municipal Corporations Act, 1976

(k)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into corporation sewers on any one day and the highest rate at which trade effluent may, without such consent or permission be discharged from any trade premises into corporation sewers;