Section 102(2) in Karnataka Municipalities Act, 1964
(2)The taxable capital value of the vacant land shall be [equivalent of fifty persent of] [Substituted by Act 5 of 2005 w.e.f. 1-4-2005.] the [market value guidlenes of properties published] [Substituted by Act 31 of 2003 w.e.f. 16.6.2003.] of the land notified by the Government under section 45B of the Karnataka Stamp Act, 1957.
