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[Cites 0, Cited by 0] [Section 355B(3)] [Section 355B] [Entire Act]

State of Karnataka - Subsection

Section 355B(3)(g) in Karnataka Municipalities Act, 1964

(g)all budget estimates, assessment lists, valuation or measurements made or authenticated under the Karnataka Panchayat Raj Act, 1993 immediately before the said date shall be deemed to have been made or authenticated under this Act;