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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(4)(i) in Karnataka Police Act, 1963

(i)The Government may require the municipal body to recover such cost and the additional sum by an addition to the general or property tax which shall be imposed and levied in all or such of the municipal divisions, sub-divisions or sections thereof, as the Government may direct. Every addition to the general or property tax imposed under this sub-section shall be recovered by the municipal body from each person liable therefor, in the same manner as the general or property tax due from him.