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[Cites 0, Cited by 1] [Section 142(1)] [Section 142] [Entire Act]

State of Karnataka - Subsection

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

(v)[ property tax including penalty leviable under sub-section (5) of section 105:] [Inserted by Act 28 of 2001 w.e.f. 19-11.2001.]