Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 468B(1)] [Section 468B] [Entire Act] State of Karnataka - Subsection Section 468B(1)(i) in Karnataka Municipal Corporations Act, 1976 (i)the rent payable in respect of the premises, or if not rent is so payable, the rent payable for similar premises in the locality;