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[Cites 0, Cited by 2] [Section 108A(13)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(13)(e) in Karnataka Municipal Corporations Act, 1976

(e)the Commissioner or the authorized officer shall consider the objections and pass such orders either confirming or revising such assessment within a period of sixty days from the date of filing objections and a copy of the order shall be sent to the owner or occupier concerned.