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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(iii) in Karnataka Municipalities Act, 1964

(iii)the revenue generated for local administration from such area from tax and non-tax sources in the year of the last preceding census is not less than rupees nine lakhs per annum or a sum calculated at the rate of rupees forty-five per capita per annum, whichever is higher;