Section 144(3) in Karnataka Municipal Corporations Act, 1976
(3)Every sum claimed by a corporation due under sub-section (1) as charges, payments or expenses, or as lumpsum under section 120, shall for the purpose of this Chapter be deemed to be, and shall be recoverable in the same manner as an amount claimed on account of a tax recoverable under this Chapter:Provided that nothing in this section shall affect the right or power of a corporation to contract with any person to supply for use beyond the limits of the city at such rates and on such conditions as the corporation may think fit, any quantity of water belonging to the corporation but not required for the purpose of this Act.
