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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Karnataka - Subsection

Section 219(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)wilfully obstruct any person acting under the authority of the corporation in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out the lines of such work, or deface or destroy any works made for the same purpose; or