Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(1)(b) in Karnataka Municipalities Act, 1964

(b)which, is claimable as an amount or instalment on account of any tax which is now imposed or hereafter may be imposed in any [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], shall have become due, the municipal council shall, with the least practicable delay, cause to be presented to the person liable for the payment thereof, a bill for the sum claimed as due: