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State of Karnataka - Section

Section 111 in Karnataka Municipal Corporations Act, 1976

111. Property tax a first charge on property and movables.

- The property tax on buildings and lands shall, subject to the prior payment of the land revenue, if any, due thereon to the Government be a first charge upon the said buildings or lands and upon the movable property, if any, found within or upon such buildings or lands and belonging to the person liable to such tax.