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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Karnataka - Subsection

Section 242(2)(l) in Karnataka Municipal Corporations Act, 1976

(l)the regulation of the temperature of trade effluent at the time of its discharge into corporation sewers and the securing of the neutrality of trade effluent (that is to say, that it is neither acidic nor alkaline) at the time of such discharge;