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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Karnataka - Subsection

Section 421(2)(e) in Karnataka Municipal Corporations Act, 1976

(e)regulate sharing between local authorities of the proceeds of the tax [x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.] or income levied or obtained under this or any other Act;