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[Cites 0, Cited by 0] [Section 354(1)] [Section 354] [Entire Act]

State of Karnataka - Subsection

Section 354(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)to install in any premises any machinery or manufacturing plant driven by steam, water, electric or other power as aforesaid, shall before beginning such construction, establishment or installation make an application in writing to the Commissioner for permission to undertake the intended work.