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[Cites 0, Cited by 1] [Section 150] [Entire Act]

State of Karnataka - Subsection

Section 150(4) in Karnataka Municipalities Act, 1964

(4)Save as provided in this Act, no entry in the [property tax register] [Substituted by Act 31 of 2003 w.e.f. 19-11.2001.] made under the provisions of this Act and no sum claimed by any person under this Chapter shall be called in question before any court or other authority.