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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

State of Karnataka - Subsection

Section 223(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)any chemical, refuse or waste steam, or any liquid of a temperature higher than forty-five degrees centigrade, being refuse or steam which, or a liquid of which, when so heated, is, either along or in combination with the contents of the sewer, dangerous, or the cause of a nuisance, or prejudicial to health; or