Section 34 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
34. been revised under section 45B of the Karnataka Stamp Act 1957 (Karnataka Act
of 1957) shall form the base for payment of tax applicable during each blockyear.(9)Before any owner or occupier submits any return under sub-section (7),he shall pay in advance half-yearly tax calculated or the full amount of theproperty tax payable by him for the year on the basis of such return declared by
