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[Cites 0, Cited by 1] [Section 108A(13)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

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

(c)if upon inspection and re-assessment as made under this section by the Commissioner or the authorized officer, shall issue a notice of re-assessment to the tax payer demanding that the tax shall be paid within thirty days of the service of the notice and after giving the tax payer the opportunity of show cause in writing;