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[Cites 0, Cited by 0] [Section 105(5)] [Section 105] [Entire Act]

State of Karnataka - Subsection

Section 105(5)(a) in Karnataka Municipalities Act, 1964

(a)[ at the rate of two per cent per month of the amount of property tax assessed and due in case of failure to pay amount of property tax due and to submit a return] [Substituted by Act 31 of 2003 w.e.f. 16.6.2003.];