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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

State of Karnataka - Subsection

Section 226(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Commissioner to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.