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State of Karnataka - Section

Section 2 in Karnataka Health Cess Act, 1962

2. Definitions.

- In this Act,-
(1)"local authority" means a municipal corporation, a municipal committee, a town committee, a municipal council, a borough municipal council, a sanitary or town board, a notified area committee, a taluk development board, a village panchayat or any authority established for the purpose of local self-government or village administration;
(2)"notification" means a notification published in the official Gazette.