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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Karnataka - Subsection

Section 215(2) in Karnataka Municipal Corporations Act, 1976

(2)In the exercise of the powers conferred upon it by this section, the corporation shall cause as title damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by it.