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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(4)(iii) in The Karnataka Police Act, 1963.

(iii)Where the municipal body makes default in imposing and levying any such tax or in making such recovery, the Government may direct the Deputy Commissioner of the Revenue District to impose and levy such tax or to make such recovery.