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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(2)(g) in Karnataka Highways Act, 1964

(g)fixation of the date on which the betterment charges shall be payable under section 47 and instalments together with the rate of interest and the period within which such instalments shall be paid under the proviso to the said section;