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[Cites 0, Cited by 1] [Section 108A(13)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(13)(d) in Karnataka Municipal Corporations Act, 1976

(d)the owner or occupier may either accept the property tax assessed and the penalty levied or send objections to the Commissioner or the authorized officer within a period of thirty days from the date of receipt of a copy of the notice under this sub-section;