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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Karnataka - Subsection

Section 204(2) in Karnataka Panchayat Raj Act, 1993

(2)The provision of the Karnataka Land Revenue Act, 1964 (Karnataka Act 12 of 1964) and the rules, notifications and orders made thereunder shall be applicable for payment and recovery of the local cess levied under this section as if the local cess is in addition to the land revenue payable in respect of the land concerned.