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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Karnataka - Subsection

Section 350(3) in Karnataka Municipal Corporations Act, 1976

(3)If at any time before the sale has begun, the amount due on account of the fee, together with the expenses incurred in connection with the seizure, detention and proposed sale is tendered to the Commissioner or other person authorised as aforesaid, the property seized shall be forthwith released.