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[Cites 0, Cited by 0] [Section 102J] [Entire Act]

State of Karnataka - Subsection

Section 102J(1) in Karnataka Municipal Corporations Act, 1976

(1)The Board shall have a Fund to be called the State Property Tax Board fund to which shall be credited,-
(a)such money as may be paid to the Board by the municipalities and other local authorities under section 102L; and
(b)such money as may be paid to the Board by the State Government or any other authority or agency.