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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Karnataka - Subsection

Section 261(2) in Karnataka Municipalities Act, 1964

(2)No person shall set a naked light on or near any building in any public street or other public place in such manner as to cause danger of fire:Provided that nothing in this section shall be deemed to prohibit the use of lights for the purpose of illumination on the occasion of a festival or public or private entertainment.