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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(x) in Karnataka Municipalities Act, 1964

(x)for requiring an owner of a building divided into two or more separate tenements to provide adequate means of lighting at night time a staircase, passage or private court of or in any such building or the spaces near or leading to latrines or urinals or washing places therein and of extinguishing such lights;