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State of Karnataka - Section

Section 101 in Karnataka Panchayat Raj Act, 1993

101. Power of owner or occupier of buildings or lands to drain into Grama Panchayat drains.

- The owner or occupier of any building or land within a panchayat area shall be entitled to cause his drain to empty into sewer of the Grama Panchayat, provided that he first obtains the written permission of the Grama Panchayat and that he complies with such conditions as the Grama Panchayat prescribes as to the mode in which and the superintendence under which the communications are to be made between drains not vested in the Grama Panchayat and drains which are so vested.