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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(1)(xiii) in Karnataka Municipalities Act, 1964

(xiii)a tax on advertisements (other than advertisements published in newspapers) erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding, frame, post or structure or upon or in any vehicle or displayed to public view in any manner whatsoever visible from a public street or public place (including any advertisement exhibited by means of cinematograph):