Section 235(1) in Karnataka Municipal Corporations Act, 1976
(1)The corporation may place and maintain sewers over, under, along or across any immovable property whether within or outside the local limits of the corporation, without acquiring the same, and any officer or servant of the corporation may at any time for the purpose of examining, repairing, altering or removing any sewer enter on any property over, under, along or across which the sewers have been laid:Provided that the corporation shall not acquire any right other than a right of user in property over, under, along or across which any sewer is laid.
