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[Cites 0, Cited by 0] [Section 354(4)] [Section 354] [Entire Act]

State of Karnataka - Subsection

Section 354(4)(b) in Karnataka Municipal Corporations Act, 1976

(b)shall consult and have due regard to the opinion of the health officer as regards the suitability of the site of the factory, workshop, work-place or premises for the purpose specified in the application.