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[Cites 0, Cited by 0] [Section 108A(14)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(14)(ii) in Karnataka Municipal Corporations Act, 1976

(ii)three years after the evidence of facts, sufficient in the opinion of the Commissioner or the authorized officer to justify making of the re-assessment, comes to its knowledge, whichever is later.