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State of Karnataka - Section

Section 103 in Karnataka Municipalities Act, 1964

103. Rebate for self-occupied building.

- A rebate at the rate of fifty percent of the property tax shall be allowed in respect of [any residential building or part of a residential building] [Substituted by Act 31 of 2003 w.e.f. 16.6.2003.] which is occupied by the owner of such building.