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[Cites 0, Cited by 0] [Section 112A(5)] [Section 112A] [Entire Act]

State of Karnataka - Subsection

Section 112A(5)(a) in Karnataka Municipal Corporations Act, 1976

(a)[ at the rate of two percent per month of the amount of property tax assessed and due in case of failure to pay the amount of property tax and to submit a return] [Inserted by Act 32 of 2003 w.e.f. 16.6.2003.]