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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2)(a) in Karnataka Agricultural Income-Tax Act, 1957

(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 assessee or any other person by such authority, in such manner, as may be prescribed;] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997.]