Section 2(27A) in Karnataka Municipalities Act, 1964
(27A)[ "Taxable capital value" means the [value of any buildings including any land occupied by it or vacant land or both] [Inserted by Act 28 of 2001 w.e.f. 19-11-2001.] fixed in accordance with the provisions of this Act and rules for the porous assessment of [tax on buildings or vacant land or both.] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.]]
