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[Cites 0, Cited by 0] [Section 289(1)] [Section 289] [Entire Act]

State of Karnataka - Subsection

Section 289(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)cause such bars, chains or posts to be fixed across or in any street in which any such work is under execution as are necessary in order to prevent the passage of vehicles or animals and avert danger.