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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Karnataka - Subsection

Section 268(a) in Karnataka Municipal Corporations Act, 1976

(a)to adopt, and maintain any existing or projected sub-way, bridge, aqueduct or arch, and the approaches thereto and may accordingly adopt and maintain such sub-way, bridges, aqueduct or arch and approaches as parts of public streets, or as property vesting in the corporation; or