Section 198(1) in Karnataka Municipal Corporations Act, 1976
(1)Notwithstanding anything contained in any other law for the time being in force, the corporation may lay a main whether within or outside the local limits of the city,-(a)in any street or any land vested in the Government, the corporation or any other local authority;(b)with the consent of every owner and occupier of any land not forming part of a street, in, over or on that land,and may inspect, repair, alter or renew or may at any time remove any main so laid:Provided that where the consent required for the purpose of this sub-section is withheld, the corporation may, after giving the owner or occupier of the land a written notice of its intention so to do, lay the main in, over or on that land without such consent.
