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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1)(n) in Karnataka Municipalities Act, 1964

(n)if he fails to pay any arrears of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the municipal council within three months after a notice in this behalf has been served upon him; or