Section 2(5B) in Karnataka Tax on Luxuries Act, 1979
(5B)[ "Marriage hall" means Kalyana Mantap, Shadi Mahal, Community Hall, a building or part of a building where accommodation is provided for marriage or reception or matters related therewith, [and includes seminar, convention, banquets, meeting or exhibition cum sale hall or such other hall as may be specified by the Commissioner, whether functions are conducted in such halls regularly or nor] [Inserted by Act 6 of 1995 w.e.f. 1.4.1995];]
