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[Cites 0, Cited by 0] [Section 444(1)] [Section 444] [Entire Act]

State of Karnataka - Subsection

Section 444(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)any notice issued or other action taken or proposed to be taken by the Commissioner,-
(i)under sections 138, 247, 248, 249, 252, [xxx] [Omitted by Act 32 of 2003 w.e.f. 20.8.2003.] 322(1), 323(1), 328(1), 329, 330, 337, 345, 347, 354, 355 and 358;
(ii)under any bye-law concerning house drainage or the connection of house drains with corporation drains; or house connection with corporation water supply or lighting mains.