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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(2)(a) in Karnataka Municipalities Act, 1964

(a)section 28 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Stamp Act, 1957, shall be read as if it specifically required the particulars to be set forth separately in respect of property situated within and without the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-8-1997.];