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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Karnataka - Subsection

Section 195(1)(a) in Karnataka Municipalities Act, 1964

(a)some drain or sewer, if there is a suitable drain or sewer within fifty feet of any part of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.], or