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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(1)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(c)all property, moveable and immovable and all interests of whatsoever nature and kind therein vested in the local authority in so far as they relate to the operation and maintenance of such of the water supply or drainage undertaking as may be notified by the Government shall, with all rights of whatsoever description, used, enjoyed or possessed by the local authority in respect of the water supply or drainage undertaking, vest in the Board;