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[Cites 0, Cited by 0] [Section 195(2)] [Section 195] [Entire Act]

State of Karnataka - Subsection

Section 195(2)(a) in Karnataka Municipalities Act, 1964

(a)a drain is constructed, of such size, materials and description, at such level, and with such fall, as shall appear to the municipal council to be necessary for the effectual drainage of such building, or