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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Karnataka - Subsection

Section 347(5) in Karnataka Municipal Corporations Act, 1976

(5)If any stable, cattle-shed or cow-house is not constructed or maintained in the manner required by or under this Act, the Commissioner may, by notice, direct that the same shall no longer be used as a stable, cattle-shed or cow-house. Every such notice shall state the grounds on which it proceeds.