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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(1)(e) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the local authority so far as they relate to the water supply or sewerage undertaking may be continued or be instituted by or against the Board.]