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[Cites 0, Cited by 0] [Section 170(2)] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(2)(d) in Karnataka Municipalities Act, 1964

(d)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting the streets and for adequate drinking water supply.