Section 2(11)(i) in Karnataka Debt Relief Act, 1980

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State of Karnataka - Subsection

Section 2(11)(i) in Karnataka Debt Relief Act, 1980

(i)he or his family has in both the two years immediately preceding the first day of April, 1979, been assessed to property or house tax in respect of buildings or lands, other than agricultural lands, under the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) the Karnataka Municipalities Act,1964 (Karnataka Act 22 of 1964), the Karnataka Village Panchayats and Local Boards Act, 1959 (Karnataka Act 10 of 1959) or any law governing the municipal or local bodies anywhere in India, provided that the aggregate annual rateable value of such buildings or land, whether let out or in the occupation of the owner, is not less than two thousand four hundred rupees; or

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State of Karnataka - Subsection

Section 2(11)(i) in Karnataka Debt Relief Act, 1980