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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Karnataka - Subsection

Section 353(8) in Karnataka Municipal Corporations Act, 1976

(8)Where a licence is granted under this section for the use of any place outside the limits of the city, the corporation shall pay to the local authority within the limits of which such place is situated, such proportion of the fee received by the corporation for the grant or renewal of such licence as the Government may, by general or special order, determine.