Section 84(3) in Karnataka Municipalities Act, 1964
(3)Nothing in this section, or in any other provision of this Act, shall be deemed to make it unlawful for a municipal council when with the sanction of the Government it has constructed works beyond the limits of the said [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] for the supply of water or electrical energy or for drainage as aforesaid,-(a)to supply or extend to, or for the benefit of, any person or [municipal area] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.</p>[buildings or vacant lands]</span></a> in any place whether such place is or is not within the limits of the said <SPAN class=amd2><A TITLE =], any quantity of water or electrical energy not required for the purpose of this Act within the said [buildings or vacant lands] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.</p>[municipal area]</span></a>, of the advantages afforded by the system of such drainage works on such terms and conditions, with regard to payment and to the continuance of such supply or advantages, as shall be settled by agreement between the municipal council and such person or the occupier or owner of such <SPAN class=amd2><A TITLE =], or(b)to incur any expenditure, on such terms with regard to payment as may be settled as aforesaid, for the construction, maintenance, repair or alteration of any connection pipes or any electric supply lines or other works necessary for the purpose of such supply or for the extension of such advantages.
