Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 197] [Entire Act] State of Karnataka - Subsection Section 197(2) in Karnataka Municipal Corporations Act, 1976 (2)The Commissioner may close a public hydrant or other convenience when it is no longer required for the supply of wholesome water to the public.
