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[Cites 0, Cited by 0] [Section 212(1)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(1)(h) in Karnataka Municipal Corporations Act, 1976

(h)if the owner or occupier causes pipes, taps, works or fittings connected with the corporation water supply to be placed, removed, repaired or otherwise interfered with in contravention of the provisions of this Act, the rules or bye-laws made thereunder: