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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Karnataka - Subsection

Section 114(2) in Karnataka Municipalities Act, 1964

(2)Nothing in this section shall be deemed to affect the liability of the transferee for the said taxes or to affect the prior claim of the municipal council on the premises conferred by section 151 for the recovery of the taxes due thereon.