Section 94(2) in Karnataka Municipalities Act, 1964
(2)[ Notwithstanding the exemptions granted under [sub-section (1A)] [Substituted by Act 28 of 2001 w.e.f. 19-11-2001.] it shall be open to the Municipal Council to collect service charges for Providing Civic Amenities And For General Or Special Services Rendered At Such Rates As May Be Prescribed] [Inserted by Act 31 of 2003 w.e.f. 16-6-2003.].
