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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Karnataka - Subsection

Section 355(d) in Karnataka Municipalities Act, 1964

(d)all budget estimates, assessments, assessment lists, valuation or measurements, made or authenticated under the Karnataka Panchayat Raj Act, 1993, immediately before the said date in respect of the said local area shall be deemed to have been made or authenticated under this Act;