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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(b) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(b)remove any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorized by this Act or any rule or regulation made or scheme sanctioned thereunder, he shall be punishable with fine which may extend to two hundred rupees.