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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Karnataka - Subsection

Section 107(1)(iii) in Karnataka Municipalities Act, 1964

(iii)on his land in breach of any provision of this Act or any rule or bye- law made thereunder or any direction or requisition lawfully given or made under this Act or such rules or bye-law;