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[Cites 0, Cited by 0] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(15) in Karnataka Municipal Corporations Act, 1976

(15)In computing the period of limitation specified for assessment or re-assessment, as the case may be under this Act, the period taken for disposal of any appeal against an assessment or other proceedings by the appellate authority, a tribunal or competent court shall not be taken into account for assessment or re-assessment as the case may be.