Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(1)(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)all obligation and liabilities incurred, all contracts entered into, all matters and things engaged to be done by, with, or for the local authority in so far as it related to the operation and maintenance of such of the water supply or drainage undertakings as may be notified by the Government shall be deemed to have been incurred, entered into or engaged to be done by, with, or for the Board;