Section 112B in Karnataka Municipal Corporations Act, 1976
112B. Preparation and publication of property tax register.
(1)A property tax register in respect of buildings or lands or both in the city shall be maintained in such form and in such manner as may be prescribed.(2)[ xxx] [Omitted by Act 32 of 2003 w.e.f. 20.8.2003.](3)The authorised officer may on an application made by any person and subject to payment of such fees as may be specified by the corporation from time to time, permit such person to inspect the property tax register at reasonable hours or grant certified extract of the entries in the register or certified copies thereof.(4)The Commissioner or the authorised officer may issue a property tax certificate to every owner or occupier of building or lands, containing all the details of, buildings or lands or both and the property tax payable in relation to such buildings or lands or both.
