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[Cites 0, Cited by 0] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(7) in Karnataka Municipal Corporations Act, 1976

(7)Before any owner or occupier submits any return under sub-section (8), he shall pay in advance half-yearly tax calculated or the full amount of the property tax payable by him for the year on the basis of such return declared by him as being true and complete.