Section 109(2) in Karnataka Municipal Corporations Act, 1976
(2)The taxable capital value of the vacant land shall be [equivalent of fifty per cent of] [Substituted by Act 5 of 2005 w.e.f. 1.4.2005.] the [market value guidelines of properties published] [Substituted by Act 32 of 2003 w.e.f. 20.8.2003.] of the land notified by the Government under section 45B of the Karnataka Stamp Act, 1957.]
