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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1)(e) in Karnataka Urban Development Authorities Act, 1987

(e)a schedule showing the rateable value as entered in the municipal assessment book on the date of the publication of a notification relating to the land under section 17 or the land assessment of all land specified in the statement under clause (c); and