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[Cites 0, Cited by 1] [Section 110] [Entire Act]

State of Karnataka - Subsection

Section 110(2) in Karnataka Municipal Corporations Act, 1976

(2)[ Notwithstanding the exemptions granted under this section it shall be open to the corporation to collect service charges for providing civic amenities and for general or special services rendered at such rates as may be prescribed.] [Inserted by Act 31 of 2001 w.e.f. 19.11.2001.]