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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(f) in Karnataka Municipal Corporations Act, 1976

(f)all budget estimates, assessment lists, valuation or measurements made or authenticated under the Karnataka Municipalities Act, 1964 immediately before the said date shall be deemed to have been made or authenticated under this Act;