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 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(24) in Karnataka Urban Water Supply and Drainage Board Act, 1973 (24)"sewer" means a closed conduit for carrying off sewage, offensive matter, polluted water, waste water or sub-soil water;
