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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(a) in Karnataka Tax on Luxuries Act, 1979

(a)as if it were an arrear of land revenue ; or
(aa)[ by attachment and sale or by sale without attachment of any property of such proprietor or stockist or any other person by the Luxury Tax Officer or any prescribed officer in accordance with such rules as may be prescribed;] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997]