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[Cites 0, Cited by 5] [Section 113] [Entire Act]

State of Karnataka - Subsection

Section 113(3) in Karnataka Municipal Corporations Act, 1976

(3)Notwithstanding anything contained in sections 61A or 62 or 444, any person disputing the claim in the notice of demand served under sub-section (1), may within thirty days after the service of such notice, appeal in such manner subject to such conditions and to such authority as may be prescribed.]