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[Cites 0, Cited by 0] [Section 112B] [Entire Act]

State of Karnataka - Subsection

Section 112B(4) in Karnataka Municipal Corporations Act, 1976

(4)The Commissioner or the authorised officer may issue a property tax certificate to every owner or occupier of building or lands, containing all the details of, buildings or lands or both and the property tax payable in relation to such buildings or lands or both.