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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Karnataka - Subsection

Section 219(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)unlawfully obstruct the flow of or flush, draw off or divert or take water from any water work belonging to the corporation or any water course by which any such water is supplied; or