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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Karnataka - Subsection

Section 200(1) in Karnataka Panchayat Raj Act, 1993

(1)When any tax, cess, rate or fee becomes due, Grama Panchayat shall, with the least practicable delay, cause to be presented to the person liable for the payment thereof a bill for the amount due from him, specifying the date on or before which amount shall be paid.