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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of Karnataka - Subsection

Section 364(1) in Karnataka Municipal Corporations Act, 1976

(1)The corporation shall provide a sufficient number of places for use as corporation slaughter-houses and the Commissioner may charge and levy such rents and fees for their use as the standing committee may determine, Such rents and fees shall be recoverable in the same manner as the property tax.