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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2)(d) in Karnataka Urban Development Authorities Act, 1987

(d)all payments made by the Authority in respect of rates and taxes levied under the Karnataka Municipal Corporations Act, 1976 or Karnataka Municipalities Act, 1964 or the Karnataka Zilla Parisheds, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 upon lands, buildings vested in the Authority and not subject to exemption.