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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Karnataka - Subsection

Section 347(2) in Karnataka Municipal Corporations Act, 1976

(2)The Commissioner may, by notice, require that any stable, cattle-shed or cow-house be altered, paved, drained, repaired, disinfected or kept in such a state as to admit of its being sufficiently cleaned or be supplied with water, or be connected with a sewer or be demolished.