Section 112(1)(b) in Karnataka Municipal Corporations Act, 1976

[Cites 0, Cited by 1] [Section 112(1)] [Section 112] [Entire Act]

(b)if the premises are not so held,-

(i)from the lessor if the premises are let;

(ii)from the superior lessor is the premises are sub-let;

(iii)from the person in whom the right to let the premises vests, if they are unlet.

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