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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of Karnataka - Subsection

Section 291(2) in Karnataka Municipal Corporations Act, 1976

(2)When such permission is granted, such person shall, at his own expense, cause such hole or obstruction to be sufficiently fenced and enclosed, until the hole or obstruction is filled up or removed and shall cause the hole or obstruction to be sufficiently lighted during the night.